A MUNIGESAN NADAR Vs. COMMISSIONER OF POLICE EGMORE

JUDGEMENT

(1.) THIS is an offshoot of an earlier writ petition in W.P.No.19999 of 1992 filed by the petitioner, wherein this Court by an order dated 22.1.1993 directed the Tahsildar, Perambur-Purasawalkam Taluk and the Collector of Madras to implement the order of the Collector dated 15.4.1992 within one month from 22.1.1993, if necessary with the aid of the police, when the petitioners went to the property in question to put up a shed on 26.2.1993, a power agent of one Muthuswamy threatened with rowdy elements of dire consequences. Thereafter it is alleged then the petitioners preferred a complaint to the 3rd respondent. The 3rd respondent not only refused to receive the complaint of the petitioners, but also threatened them to maintain status quo and directed them to obtain orders from the civil court. Thereafter, it appears that the petitioners made a complaint on 26.2.1993 to respondents 1 and 2, followed by another on 27.2.1993 against the refusal of the 3rd respondent to receive the complaint from the petitioners. It is at that stage, the petitioners have filed this writ petition for the issue of a writ of mandamus directing the respondents to take action on the complaint of the petitioners dated 26.2.1993.

(2.) WHEN the writ petition came up for admission, I directed issue of notice to the Government Advocate. Today the learned Government Advocate produced the relevant case records and the police officer concerned is also present. The learned Government Advocate, on instructions states that the action is being taken on the complaint of the petitioners made to respondents 1 and 2, which has been referred to 3rd respondent.