L. DESAMMAL Vs. SECRETARY, STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) The Petitioner has come before this Court challenging the order passed by the State Human Rights Commission, dismissing the complaint filed by the Petitioner as not maintainable under Section 36(2) of the Protection of Human Rights Act, 1993

(2.) According to the Petitioner, the house constructed by him in S.No.102/1 of Ganapathipuram Village & Post was burnt out by some miscreants on 10.09.2017. Though the petitioner preferred a complaint and made an attempt to register a FIR, the same has not been registered. Hence the Petitioner was compelled to file Crl.O.P.No.26443 of 2017 and obtained an order dated 21.12.2017. Further, the police protection sought by the Petitioner in Crl.O.P.No.9803 of 2018 was declined by order dated 27.04.2018.

(3.) The Petitioner filed W.P.No.30307 of 2018 praying for a direction to respondents 1 and 2 therein, to consider his representation dated 12.07.2018 to issue patta for the property situated at Door No.158, Road Street, Ganapathipuram Village & Post, Arakkonam Taluk, Vellore District 631 051. In the said Writ Petition, this Court vide order dated 19.11.2018, directed the 2nd respondent therein to consider the Petitioner's representation dated 12.07.2018 on merits. Since it has not been complied with, a Contempt Petition has been been filed in Cont.P.No.875 of 2019 and the same was closed on 20.08.2019 as the authorities by order dated 30.07.2019, rejected the petitioner's claim for issuance of patta on the ground that as per the revenue records the subject property viz., S.No.102/1 to an extent of 0.24.0 Ares is the temple pathway.