V N PACHAIMUTHU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner prays for issuance of writ, in the nature of prohibition, restraining the respondents 1 to 3 from proceeding with any enquiry against the petitioner in relation to the property falling in Survey Nos. 89/1 & 89/3, Kattananthal Village, Kallakurichi Taluk, Villupuram District, without following due process of law.

(2.) This writ petition is prima facie not competent, as this Court cannot prohibit the Police authorities to proceed with the matter in accordance with law, in case of complaint, showing cognizable offence.

(3.) The respondent no.4 lodged a complaint with the Inspector of Police, District Crime Branch, Villupuram, alleging fraud in dispossession of petitioner from the property, owned by him.