V. SAROJA Vs. COMMISSIONER OF POLICE, CHENNAI

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ of Mandamus praying for issuance of an order by this Court in directing the Second Respondent/the Deputy Commissioner of Police, Washermanpet Range, Chennai, to consider her representation dated 18.12.2012 and to provide Police Protection to her and her premises viz., 'Saloon' at No.137, TH Road, Kaladipet, Thiruvottriyur, Chennai-600 019.

(2.) According to Petitioner, her deceased husband Vaidhyanathan [during his lifetime] running 'Saloon' at No.137, TH Road, Kaladipet, Thiruvottriyur, Chennai-600 019. Her family was dependent on the income from the said 'Saloon'. Her husband suffered from Paralysis disease on 15.10.2012 and he was taken for treatment at Government Stanley Hospital and recovered and conducted the business in the said shop by utilising the service of his assistants.

(3.) While that being so, on 20.11.2012, her husband (Vaidhyanathan) committed suicide in his shop and a case was registered by the Police. After the demise of her husband, she is running the shop by employing competent personnel. The Third Respondent is hampering the running of the shop. On 13.12.2012, herself and her son heard about the disturbance caused by the Landlady viz., Third Respondent and further, the Third Respondent/Landlady abused and threatened them and drove them away.