Nallu Nagarajan vs The District Collector on 19 September, 2018

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Madras High Court

Nallu Nagarajan vs The District Collector on 19 September, 2018

Bench: N.Anand Venkatesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 19.09.2018  

CORAM   

THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH              

W.P.(MD).No.20004 of 2018  
and 
W.M.P(MD) No.17783 of 2018   
Nallu Nagarajan                                                         ...... Petitioner     

Vs.

1. The District Collector
    District Collector Office
    Ramanathapuram  
    Ramanathapuram District

2. The Regional Transport Office
    Regional Transport Office
    Ramanathapuram  

3. The Superintendent of Police
    Rameswaram  
    Ramanathapuram District

4. The Inspector of Police
    Traffic Police Station
    Rameswaram  
    Ramanathapuram District

5. The Inspector of Police
    Town Police Station
     Rameswaram  
    Ramanathapuram District

6. The Inspector of Police
    Temple Police Station
     Rameswaram  
    Ramanathapuram District

7. The Inspector of Police
    Port Police Station
     Rameswaram  
    Ramanathapuram District                                                     ...
Respondents  

PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondents nos  3  to 7 to
give appropriate protection to the petitioner to ply the auto in the area
permitted by the second respondent and consequently direct the respondents to
give protection and to take appropriate action against the person who
interferes with the peaceful conduct of legal business by considering the
petitioner's representation dated 18.07.2018 and pass orders on merits and in
accordance with law within the period that may be stipulated by this
Honourable Court.

!For Petitioner             : Mr.M.Jerin Mathew
^For Respondents                    : Mr.B.Bhagawathi
                                                      Government Advocate


:ORDER

This writ petition has been filed seeking for an issuance of writ of mandamus directing the respondents nos 3 to 7 to give appropriate protection to the petitioner to ply the auto in the area permitted by the second respondent and consequently direct the respondents to give protection and to take appropriate action against the person who interferes with the peaceful conduct of legal business by considering the petitioner's representation dated 18.07.2018

2. It is seen that the petitioner has given a representation dated 18.07.2018 to the respondents in this regard.

3. In view of the limited prayer sought for in the writ petition, there shall be a direction to the fifth respondent herein to consider the representation dated 18.07.2018 made by the petitioner and take appropriate action in accordance with law.

4. The writ petition is disposed of with the above direction. Consequently connected miscellaneous petition is closed. No costs.

1. The District Collector District Collector Office Ramanathapuram Ramanathapuram District

2. The Regional Transport Office Regional Transport Office Ramanathapuram

3. The Superintendent of Police Rameswaram Ramanathapuram District

4. The Inspector of Police Traffic Police Station Rameswaram Ramanathapuram District

5. The Inspector of Police Town Police Station Rameswaram Ramanathapuram District

6. The Inspector of Police Temple Police Station Rameswaram Ramanathapuram District

7. The Inspector of Police Port Police Station Rameswaram Ramanathapuram District .

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