LAWS(MAD)-2020-12-605

RANGANAYAGI Vs. STATE

Decided On December 14, 2020
Ranganayagi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Since the issue involved is connected and the parties to the proceedings are same, both the Criminal Revision Case and the Criminal Original Petition were heard together and are decided by this common order.

(2.) The Criminal Revision Case has been filed by the petitioners /B party to quash the order dtd. 16/10/2015 passed by the Sub Divisional Magistrate-cum- Sub Collector, Pollachi in M.C.No.7/2015/A1, whereas the Criminal Original Petition has been filed by the third respondent in the Criminal Revision Case, seeking a direction to the respondents 2 to 4 / police authorities to implement the order dtd. 9/2/2016 passed by the Sub Divisional Magistrate - cum - Sub Collector, Pollachi, subsequent to the said proceedings in M.C.No.07/2015/A1 dtd. 16/10/2015, by providing adequate police protection to this petitioner and his properties.

(3.) The facts leading to the filing of the present petitions are as follows: 3.1 Originally, the properties in T.S.Nos.288/1A and 288/2 situated in Periyapodhu Village, Pollachi Taluk, Coimbatore District, measuring to an extent of 4.31.0 Hectares and 0.17 acres respectively totalling 10.08 acres, a Well connected to 5 HP electric motor with electricity connection service No.86, 800 coconut plants and cart path in T.S.No.283B belonged to one Shanmugam Chettiar, S/o.Nachimuthu Chettiar. After his demise, the daughters of the said Shanmugam Chettiar, viz.,