A NAGARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS writ petition has been filed for issue of Writ of Mandamus directing the first respondent herein to make expeditious enquiry into the complaint made by the petitioner dated 13.11.2006 and acknowledged by the first respondent in his endorsement No.502/2006 dated 13.11.2006 and take appropriate action in accordance with law and further restore the statusquo ante as on 12.11.2006 by permitting the petitioner to reside on the said land and by giving necessary protection to the petitioner.

(2.) ACCORDING to the learned Senior Counsel appearing on behalf of the petitioner, the petitioner was forcibly dispossessed from a small hut wherein the petitioner was residing by the rowdy element engaged by the second respondent. Hence, the petitioner has lodged a complaint before the first respondent on 13.11.2006 and the same was also acknowledged by the first respondent. Inspite of it, no appropriate action has been taken in accordance with law. Hence, the petitioner has filed the above said writ petition.