T.RAVIKRISHNAN Vs. COMMISSIONER

JUDGEMENT

(1.) The prayer sought for in the present petition is to direct the third respondent to provide adequate police protection based on the complaint dated 30.08.2017.

(2.) The petitioner's right over the property in Survey No.158/2-B Jarikondalampatti village, Salem District, is protected by the Judgement and Decree of the Civil Courts in O.S. No.1647 of 1987 before the District Munsif Court, Salem which was, confirmed in appeal by a Judgement of this Court in S.A. No.738 of 1999, dated 07.08.2017. It is the grievance of the petitioner that inspite of the Judgement of Civil Court, there is obstruction to his peaceful enjoyment of the property by the fourth respondent herein. Hence, the petitioner had given a representation to the respondent on 13.08.2017. Since no action has been taken on the said representation, the present original petition has been filed seeking for adequate police protection.

(3.) The learned Government Advocate (Crl. Side) on instructions submitted that as against the judgement in S.A. No.738 of 1999, the fourth respondent has filed a Review petition and the same is claimed to be pending in S.R. No.95333 of 2017 and therefore seeks for further time.