S.PANCHATCHARAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the respondent No.1 to conduct an enquiry based on the representation of the petitioner dated 02.04.2012 and direct the respondent Nos.2 and 3 to provide adequate police protection to the petitioner and his family members to live peacefully in their village.

(2.) THE petitioner in the affidavit, filed support of the writ petition has pleaded, that he is a resident of a village Athivetti Maravakadu Village, Pattukottai Taluk, Thanjavur District, wherein, he has a thatched house. He also owns agricultural lands and coconut tope in his native village.

(3.) THE petitioner in the affidavit admitted that the petitioner has signed certain blank papers, which according to him were got signed forcibly showing payment of Rs.25,00,000.00. (Rupees twenty five lakhs only) to petitioner.