Madras High Court
E.Mahadevan vs / on 18 October, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
W.P.No.27856 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.10.2022
CORAM
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.P.No.27856 of 2022
E.Mahadevan ... Petitioner
/vs/
1.The Deputy Superintendent of Police,
Tiruchengodu,
Namakkal District.
2.The Inspector of Police,
Kumarapalayam Police Station,
Kumarapalayam,
Namakkal District.
3.Rajasubramani,
4.Chandramani
5.Moorthi ... Respondents
Prayer : Writ Petition has been filed under Article 226 of the Constitution
of India to issue a writ of Mandamus, directing the respondents to provide
police protection for fencing the petitioner's land in Patta No.9964/C,
Town Survey No.97/3, Ward.C, Block No.8, Paimash No.122 and 122 A
situate at Agraharam Village, Kumarapalayam, Thiruchengodu Taluk,
Namakkal District, measuring to an extent of 2145 sq.meters or about 0.53
cents based on the complaints dated 14.09.2022 and 07.10.2022.
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W.P.No.27856 of 2022
For Petitioner ... Mr.V. Elangovan
For Respondents ... Mr.S.Santhosh for R1 & R2,
Government Advocate (Crl.side)
ORDER
The Writ Petition has been filed to direct the respondents to provide police protection for fencing the petitioner's land in Patta No.9964/C, Town Survey No.97/3, Ward.C, Block No.8, Paimash No.122 and 122 A situate at Agraharam Village, Kumarapalayam, Thiruchengodu Taluk, Namakkal District, measuring to an extent of 2145 sq.meters or about 0.53 cents based on the complaints dated 14.09.2022 and 07.10.2022.
2.The learned Counsel appearing for the petitioner submitted that though the petitioner gave a separate complaint to the respondents 1 and 2 with regard to give police protection to the petitioner for fencing his land in Patta No.9964/C, Town Survey No.97/3, Ward.C, Block No.8, Paimash No.122 and 122 A, situated at Agraharam Village, Kumarapalayam, Thiruchengodu Taluk, Namakkal District, the same has not been considered so far. Hence, the present petition has been filed. Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.27856 of 2022
3.The learned Government Advocate (crl.side) submitted that the complaints of the petitioner dated 14.09.2022 and 07.10.2022 is available with the second respondent and they are ready to consider the petitioner's complaint.
4. Recording the same, the second respondent is directed to consider the complaints of the petitioner dated 14.09.2022 and 07.10.2022 on merits and take suitable action in accordance with law, within a period of four weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of. No costs.
18.10.2022 shk Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.27856 of 2022 V.SIVAGNANAM ,J.
shk To
1.The Deputy Superintendent of Police, Tiruchengodu, Namakkal District.
2.The Inspector of Police, Kumarapalayam Police Station, Kumarapalayam, Namakkal District.
3.The Public Prosecutor, High Court, Madras.
W.P.No.27856 of 2022
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