Thol.Thirumaavalavan vs The Director General Of Police on 22 February, 2019

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Madras High Court

Thol.Thirumaavalavan vs The Director General Of Police on 22 February, 2019

Bench: G.K.Ilanthiraiyan

                                                         1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 22.02.2019

                                                      CORAM :

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             W.P.No.37384 of 2016
                                          and W.M.P.No.32032 of 2016

                 Thol.Thirumaavalavan,                                                ... Petitioner
                                                        Vs.

                 1.The Director General of Police,
                   Office of the Director General of Police,
                   Dr.Radhakrishnan Salai,
                   Mylapore,
                   Chennai - 600 004.
                 2.The Home Secretary to
                   Government of Tamilnadu,
                   Fort St.George,
                   Chennai - 600 009.                                             .. Respondents


                 Prayer : Writ petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Mandamus directing the respondents 1 and 2 i.e., the
                 Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai-600
                 004 and The Home Secretary to Government of Tamil Nadu, Fort St.George,
                 Chennai-600 009 to provide adequate police security cover/protection
                 permanently to the petitioner based on the representation dated 13.10.2016
                 given to the respondents 1 and 2.


                                     For Petitioner       : Mr.S.Viduthalai Valavan

                                     For Respondents      : Mr.M.Mohamed Riyaz
                                                            Additional Public Prosecutor

http://www.judis.nic.in
                                                           2

                                                  ORDER

The writ petition has been filed to direct the respondents 1 and 2 i.e., the Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai-600 004 and The Home Secretary to Government of Tamil Nadu, Fort St.George, Chennai-600 009 to provide adequate police security cover/protection permanently to the petitioner based on the representation dated 13.10.2016 given to the respondents 1 and 2.

2. The petitioner seeks police protection to provide adequate police security cover/protection permanently to the petitioner based on the representation dated 13.10.2016. Now, almost three years have been lapsed and hence, due to the lapse of period, the prayer sought for by the petitioner cannot be granted now. However, the petitioner is at liberty to file a fresh petition, on fresh cause of action, if so advised.

3. With the above observations, this Writ Petition stands disposed of. No costs. Consequently, the connected miscellanous petition is closed.





                                                                                         22.02.2019
                 Internet : Yes / No
                 Index    : Yes / No
                 Speaking / Non Speaking order
                 pds/lok
http://www.judis.nic.in
                                                         3

                 To

1.The Director General of Police, Office of the Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai - 600 004.

2.The Home Secretary to Government of Tamilnadu, Fort St.George, Chennai - 600 009.

3.The Additional Public Prosecutor, High Court of Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J.

pds/lok W.P.No.37384 of 2016 and W.M.P.No.32032 of 2016 22.02.2019 http://www.judis.nic.in

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