MOUNT VIEW ADVENT ACADEMY MATRICULATION SCHOOL Vs. DISTRICT COLLECTOR, MADURAI DISTRICT; TAHSILDAR, MADURAI SOUTH TALUK; SUPERINTENDENT OF POLICE, MADURAI DISTRICT; INSPECTOR OF POLICE, NAGAMALAIPUDUKOTTAI POLICE STATION; J JAMES PETER JESUDHAS, S/O JESUDHAS; YESURATHINAM

JUDGEMENT

(1.) This writ petition has been filed praying for issuance of a writ of Mandamus directing the respondents 3 & 4 to register the case on the complaint dated 20.07.2013 against the respondents 5 & 6, to give suitable police protection to children, staff and the property and to run petitioner school namely Mount View Advent Academy Matriculation School situated at 1st floor of Sy.No.154/1, 153/4, 153/6A, Nagatheertham Pirivu, Kodimangalam Village, Madurai South Taluk, Madurai District peacefully.

(2.) In the affidavit filed in support of the writ petition it has been averred as follows:-

(3.) Pending the writ petition, the petitioner has also filed M.P.No.1 of 2013 for an interim direction directing the respondents 3 & 4 to recover the articles, library books, computer accessories from the respondents 5 & 6 and handover the same to the petitioner's school, pending disposal of the writ petition. Similarly, the petitioner has also filed M.P.No.2 of 2013 for an interim direction directing the respondents 2 to 4 to break open the lock in the 1st floor of Sy.No.154/1, 153/4, 153/6A, Nagatheertham Pirivu, Kodimangalam Village, Madurai South Taluk, Madurai District, of the building premises of the petitioner-school and to allow all the school children and staff to enter the class room, pending disposal of the writ petition.