T. SARAVANAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed directing the respondents 1 and 2 to provide adequate police protection to the petitioner's life and limb and his property, by considering the petitioner's representation dated 23.11.2020.

(2.) The learned counsel for the petitioner would state that the above mentioned property has been leased out to the petitioner's forefathers, grandfather and his father since more than 60 years. By virtue of their long possession and cultivation of the lands of the Trust, they have become the cultivating tenants and they are protected as per the Tamil Nadu Cultivating Tenants Protection Act. In such circumstances, one Perumal and his henchmen have illegally trespassed into the property of the petitioner. Therefore, the petitioner has filed a suit in O.S.No.584 of 2001 and obtained permanent injunction order dated 08.02.2007. Inspite of such permanent injunction decree granted by the competent Civil Court, the said Perumal and his henchmen were continuously interfere with the peaceful possession of the petitioner. On 22.11.2020, the third respondent along with his henchmen illegally trespassed into the property and also threatened the petitioner with dire consequences. Therefore, the petitioner lodged a complaint on 23.11.2020 requesting to take action and sought for police protection. Since no action was taken, the petitioner has filed the present petition.

(3.) The learned Additional Public Prosecutor would state that based on the petitioner's complaint dated 23.11.2020, enquiry has been conducted in CSR No.608 of 2020 dated 07.12.2020 and the same is pending.