VIJAYA Vs. STATE

JUDGEMENT

(1.) Vijaya, petitioner in Crl. O.P. No. 22897 of 2013 seeks certain clarification to the order passed by this Court on 10.9.2013. The learned counsel for the petitioner submits that petitioner gave police complaint as against one Murugan alleging land grabbing. Though the learned Government Pleader, Krishnagiri gave written legal opinion to the Inspector, Anti Land Grabbing Special Cell, Krishnagiri that there are grounds to take action as against Murugan, no action was taken by the police. Thus, the petitioner approached this court filing Crl. O.P. No. 22897 of 2013 under Sec. 482 of the Code of Criminal Procedure seeking a direction to the police to register a case against the said Murugan.

(2.) On 10.9.2013, this court after hearing both sides directed measuring of the disputed property by the revenue officials.

(3.) Accordingly, the Inspector of Police, Anti-Land Grabbing Special Cell, Krishnagiri, sent letter, dated 20.2.2014 requesting the Tahsildar, Hosur to measure 19 cents comprised in survey Nos. 137/3A2 and 21 cents comprised in 137/3B situate in Enusonai Village, Krishnagiri District. Parties have also expressed their willingness to await the measurement by the revenue officials and also abide by the result of it.