Madras High Court
B.Basavaraj vs The Superintendent Of Police on 22 October, 2025
Author: N.Sathish Kumar
Bench: N. Sathish Kumar
WP Crl. No. 1132 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-10-2025
CORAM
THE HONOURABLE MR JUSTICE N. SATHISH KUMAR
WP Crl. No. 1132 of 2025 & WPMP.No.542 of 2025
1. B.Basavaraj
Son of Late. Baligan @ Balappa,
2. B.Anjali Devi
Daugher of Basavaraj, Both are residing
at No.2/210, Sundagiri Village,
Shoolagiri Taluk, Krishngiri District.-
635 117
Appellant(s)
Vs
1. The Superintendent of Police
Krishnagiri District. Krishnagiri.
2.The Inspector of Police,
Shoolagiri Police Station, Krishnagiri
District.
3.Vasanthakumar
Son of Kariappa, Thekkalapalli
Villagae, Chennapalli Village,
Shoolagiri Taluk, Krishnagiri District-
635 117
Respondent(s)
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WP Crl. No. 1132 of 2025
PRAYER : Writ Petition filed under Article 226 of Constitution of India to
issue a writ in the nature of Writ of Mandamus or any other writ or order or
direction to direct the respondents 1 and 2 herein to give police protection to the
petitioners, their family members and workers to peacefully carryout the
cultivation activities and protect the petitioners possession with respect to their
property comprised in present S.No.86/4A, 86/4B, 86/4C, 86/4D, 86/4E, 86/4E,
87/3A, 87/3B, 87/3C, 87/3D, 87/3D, 87/3E, 88/2, totally Measuring to an extent
of 5.54 Acres Situated at Chennapalli Village, Shoolagiri Taluk, Krishnagiri
District by considering the petitioner representations dated 03.06.2025 and
24.08.2025.
For Appellant(s): Mr.R.Jayaprakash
For Respondents: Mr.R.Vinodhraja,
Government Advocate [Crl.Side] – R1 & R2
ORDER
This Writ Petition has been filed to direct the first and second respondents to give police protection to the petitioners and their family members and workers to peacefully carry out the cultivation activity and protect the petitioners' possession with their properties by considering the representations of the petitioners dated 03.06.2025 and 24.08.2025.
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2. According to the petitioners, the third respondent is interfering with the petitioners in their cultivation activities. It is further submitted that they had already filed a suit for cancellation of sale deeds and also for permanent injunction in O.S.No.72 of 2022 on the file of the Sub Court, Hosur. It is their further contention that when the suit is pending, the third respondent is interfering with their possession and causing physical assault. Hence, the present petition has been filed seeking aforesaid relief.
4. The very submissions of the learned counsel appearing for the petitioners and a perusal of the materials available on record indicate that there is a dispute with regard to the title over the immovable property, which has not been decided. In such view of the matter let the petitioners agitate their grievance in the pending suit. If there is any violation of the Orders of the Court, the first and second respondents shall take necessary action as per law.
5. With the above direction, this Writ Petition is disposed of.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/11/2025 09:02:23 pm ) WP Crl. No. 1132 of 2025 22-10-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No vrc To
1.The Superintendent of Police Krishnagiri District. Krishnagiri.
2.The Inspector of Police, Shoolagiri Police Station, Krishnagiri District.
3. The Public Prosecutor, High Court, Madras.
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vrc WP Crl. No. 1132 of 2025 22-10-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/11/2025 09:02:23 pm )