Madras High Court
S.Thanigaivel vs The Commissioner Of Police on 15 October, 2020
Author: R. Pongiappan
Bench: R. Pongiappan
`Crl.O.P.No.23024 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :15.10.2020
CORAM:
THE HONOURABLE MR. JUSTICE R. PONGIAPPAN
Crl.O.P.No.23024 of 2019
S.Thanigaivel .. Petitioner
Vs.
1.The Commissioner of Police,
Office of the Commissioner of Police,
Veppery,
Chennai – 600 007.
2.The Joint Commissioner of Police,
St. Thomas Mount,
Chennai.
3.The Deputy Commissioner of Police,
Tambaram,
Chennai.
4.The Revenue Division Officer,
Tambaram,
Chennai.
5.The Tahsildar,
Alandur, Chennai.
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`Crl.O.P.No.23024 of 2019
6.The Tahsildar Settlement,
Alandur Settlement,
Chennai.
(The respondents 1 to 6 are not
necessary parties in this petition
and their names are deleted vide
order dated 27.08.2019)
7.The Inspector of Police,
S-8, Adambakkam Police Station,
Chennai.
8.The Inspector of Police,
Central Crime Branch-2 Team 23,
Land Grabbing Cell-2, Vepery,
Chennai – 600 007.
9.N.Murugan .. Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
praying to direct the seventh respondent police to provide police
protection in extend of 4834 sq.meter or 52014 sq.feet on the
Ramakrishnapuram 1st street ward No.G Block, 25 Old T.S.No.7 and
New T.S.No.7/1, 7/2 Paimash No.170, 173, Survey No.179/1 (Part) G
Ward, Block-2, Adambakkam Village, Old Tambaram Taluk, and present
Alandur Taluk, Chennai District to construct the wall in respect of North
phase of Ramakrishnapuram, 1st Street and Parameshwara Main Road for
the purpose of avoid the encroachment and land grabbing in safeguard
the interest of petitioner.
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`Crl.O.P.No.23024 of 2019
For Petitioner : Mr.R.Muniyapparaj
For Respondents 7 & 8 : Mr.S.Karthikeyan
Additional Public Prosecutor
For Respondent 9 : Mr.R.Subburaj
ORDER
(This case has been heard through video conferencing) This Criminal Original Petition has been filed seeking direction to direct the seventh respondent to provide police protection to construct the wall in respect of the land to the extent of 4834 sq.meter or 52014 sq.feet on the Ramakrishnapuram 1st street ward No.G Block, 25 Old T.S.No.7 and New T.S.No.7/1, 7/2 Paimash No.170, 173, Survey No.179/1 (Part) G Ward, Block-2, Adambakkam Village, Old Tambaram Taluk, and present Alandur Taluk, Chennai District for the purpose of avoiding the encroachment and land grabbing.
2. Heard Mr.R.Muniyapparaj, learned counsel for the petitioner, Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for 3/6 http://www.judis.nic.in `Crl.O.P.No.23024 of 2019 the respondents 7 & 8 and Mr.R.Subburaj, learned counsel appearing for the ninth respondent.
3. Today when the petition is came up for hearing, learned Additional Public Prosecutor appearing for the respondents 7 & 8 on instructions would submit that in earlier for the complaint given by the petitioner dated 16.07.2011, a case has been registered in Crime No.138 of 2011 under section 465, 471, 420, 447 & 506 (ii) IPC. Thereafter till now, no representation has been received from the petitioner for the purpose of providing police protection.
4. Hence, in view of the above, in the absence of any representation from the petitioner, it is not necessary to direct the seventh respondent to provide police protection. However, the petitioner is at liberty to submit a fresh representation before the seventh respondent and if any such representation is received from the petitioner, the seventh respondent is directed to consider the same within a period of three weeks from the date of receipt of a copy of the said representation. 4/6 http://www.judis.nic.in `Crl.O.P.No.23024 of 2019
5. With the above observation, this Criminal Original petition is closed 15.10.2020 Index : Yes/No Internet: Yes/No Speaking/Non-speaking Orders nl To
1.The Inspector of Police, S-8, Adambakkam Police Station, Chennai.
2.The Inspector of Police, Central Crime Branch-2 Team 23, Land Grabbing Cell-2, Vepery, Chennai – 600 007.
3.The Public Prosecutor, High Court, Madras.
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