LAWS(MAD)-2022-6-137

G.THIRUMOORTHI Vs. STATE

Decided On June 01, 2022
G.Thirumoorthi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus to direct the respondents 1 to 3 not to harass the petitioner and his family members in a civil disputes.

(2.) The petitioner is a tenant under the 4th respondent and there has been a dispute with respect to the enjoyment of the lands. The lands are situated at Adiyamankottai Village, Nallampalli Taluk, Dharmapuri District. The present Writ Petition has been filed owing to the complaint given by the 4th respondent against the petitioner herein.

(3.) Admittedly, there is a civil suit pending in O.S.No.149 of 2022 before the Subordinate Court, Dharmapuri. Therefore, the petitioner seeks protection from harassment by the respondents 1, 2 and 3.