Madras High Court
C.Kamalakannan vs The Deputy Superintendent Of Police on 14 October, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
W.P.(Crl.) No.1069 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.10.2025
CORAM:
THE HON'BLE MR.JUSTICE N. SATHISH KUMAR
W.P.(Crl.) No.1069 of 2025
C.Kamalakannan ... Petitioner
Vs.
1. The Deputy Superintendent of Police
Kottakuppam Sub Division
CBCID – North
Villupuram
2. The Addl. Deputy Superintendent of Police
Villupuram
3. The District Supply cum
Consumer Protection Officer
Thiruvallur
4. Elaiyanambi ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondents 1& 2 herein to
hand over the vacant possession of the lands bearing Plot No.5, Rajarajan
Nagar, Mettukuppam, Vanagaram, Chennai – 600 095, measuring about
8160 Square Feet situate in Survey No.131/2, Vanagaram Village,
Maduravoyal Taluk, to the petitioner herein within a stipulated period.
For Petitioner : Mr.K.Govi Ganesan
For Respondents 1 to 3 : Mr.R.Vinothraja
Government Advocate (Crl. Side)
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W.P.(Crl.) No.1069 of 2025
ORDER
This Writ Petition (Criminal) has been filed to direct the respondents 1 & 2 herein to hand over the vacant possession of the lands bearing Plot No.5, Rajarajan Nagar, Mettukuppam, Vanagaram, Chennai – 600 095, measuring about 8160 Sq. Ft. situated in Survey No.131/2, Vanagaram Village, Maduravoyal Taluk, to the petitioner herein within a stipulated period.
2. According to the learned counsel for the petitioner, the subject property was leased out to the private respondent/4th respondent who has been arrayed as A1 in connection with Crime No.6 of 2023 on the file of CBCID-North, Villupuram Police Station, for allegedly mixing some chemicals and he has been charged under the prohibition Act. His contention is that though the lease period has already been over and the 4 th respondent is ready to hand over the possession, the police is not permitting the take possession.
3. The learned Government Advocate (Crl. Side) submitted that the chemicals are stored in that place. After taking samples, the possession will be handed over and it will take 20 days.
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4. Recording the statement of the learned Government Advocate (Crl. Side), this Writ Petition is disposed of.
14.10.2025 ksa-2 Index:Yes/No Speaking/Non-speaking order Neutral Citation:Yes/No To
1. The Deputy Superintendent of Police Kottakuppam Sub Division CBCID – North Villupuram
2. The Additional Deputy Superintendent of Police Villupuram
3. The District Supply cum Consumer Protection Officer Thiruvallur
4. The Public Prosecutor High Court of Madras 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 02:14:06 pm ) W.P.(Crl.) No.1069 of 2025 N. SATHISH KUMAR, J.
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