K.RUKMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Writ of Mandamus to direct the respondents to pay a sum of Rs. 25,00,000/- as compensation for the death of the petitioner's son, viz. , Arumugaraja due to the inaction and negligence on the part of the respondents 3 and 4.

(2.) The brief facts that are necessary for the disposal of this Writ Petition are as follows:

(3.) A detailed counter affidavit has been filed by the fourth respondent, inter alia pointing out that preventive action was sufficiently taken by the law enforcing agency. Referring to the five criminal cases in 2013 and 82 cases in 2014 and 25 cases in 2015 under Section 110 Cr. P. C. , against the dominant community person for keeping peace and good behaviour, it is contended by the fourth respondent that every cases were dealt with properly and that the police department and the officers of the Sri Vaikundam Police Station have done their best to keep peace and tranquillity. It is stated further by the fourth respondent that five cases under the provisions of SC and ST Act and two and four cases were registered in the year 2014 and 2015 respectively. It is further stated that the police department investigated all the cases promptly and charges were framed in every other cases registered by the police department.