S.Muthunachiyar vs The State Represented By Commissioner ... on 6 April, 2017

[Cites 1, Cited by 2]

Madras High Court

S.Muthunachiyar vs The State Represented By Commissioner ... on 6 April, 2017

Bench: P.N.Prakash

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 06.04.2017  

CORAM   

THE HON'BLE Mr.JUSTICE P.N.PRAKASH        

W.P.(MD) No.5794 of 2017  

S.Muthunachiyar                           ...   Petitioner     

-vs-

1.The State represented by Commissioner of Police,
   Madurai City, Madurai.

2.The State represented by Superintendent of Police,
   Office of the District Superintendent of Police,
   Madurai.

3.The State represented by Inspector of Police,
   Anna Nagar, Madurai.

4.The State represented by Inspector of Police,
   Karuppayurani, Madurai.                      .. Respondents 


Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus  directing the respondent police to remove
the lock and seal of the petitioner's residential house and allow the
petitioner to reside therein along with the petitioner's family in a peaceful
manner on the basis of the petitioner's representation dated 01.03.2016
within the time frame fixed by this Court.


!For Petitioner                 : Mr.V.Balaji

For Respondents                 : Mr.T.S.Mohammed Mohideen,    
                                  Additional Government Pleader


:ORDER

This writ petition has been filed directing the respondent police to remove the lock and seal of the petitioner's residential house and allow the petitioner to reside therein along with the petitioner's family in a peaceful manner on the basis of the petitioner's representation dated 01.03.2016 within the time frame fixed by this Court.

2.Today, Mr.A.Sakthivel, C5 Silaiman Police Station, is present before this Court.

3.The learned Additional Government Pleader, on instructions, submitted that the residence of the petitioner does not fall within the territorial jurisdiction of Annanagar Police Station nor Karuppayurani Police Station, but, whereas, it falls within the jurisdiction of Silaiman Police Station. The learned Additional Government Pleader further submitted that on the representation given by the petitioner, a petition enquiry is pending in CSR No.115/2016 by the Silaiman Police Station. He also submitted that the police have not locked the house of the petitioner as contended by her.

4. Hence, this petition is closed with a direction to the Silaiman Police to proceed with the enquiry in CSR No.115/2016 and take action in accordance with law. Consequently connected Miscellaneous Petition is closed.

1.The Commissioner of Police, Madurai City, Madurai.

2.The Superintendent of Police, Office of the District Superintendent of Police, Madurai.

3.The Inspector of Police, Anna Nagar, Madurai.

4.The Inspector of Police, Karuppayurani, Madurai..

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