MARIYAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioner herein has filed the present writ petition, seeking for a writ of mandamus seeking to issue directions to the respondents to (i) launch criminal and departmental action against the policeman responsible for the killing of Tmt. Mariammal on 22-11-1990, (2) to pay a sum of Rs. 5,00,000/- as compensation for killing of Tmt. Mariammal.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this court to allow this writ petition as prayed for. Per contra, on behalf of the respondents a counter-affidavit has been filed rebutting all the material allegations levelled against them one after the other and ultimately they have requested

(3.) Heard the arguments advanced by the learned Counsel appearing for the parties. I have perused the contents of the affidavit and the counter-affidavit together with all other relevant material documents available on record in the form of typed set papers. I have also taken into consideration the various points raised by the learned Counsel appearing for the respective parties during the course of their arguments. I have also considered the several decisions relied on by the petitioner in support of his claim made in this case.