M SHANTHI Vs. SUPERINTENDENT OF POLICE, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) This petition is filed for seeking a direction to the respondents 1 and 2 to give police protection to remove the trespasser said 5th respondent and the petitioner to live in the residential property situated at 3rd ward, House Door No.15 in Town Survey No.12/1, Nalvarkoilpettai, Thirukkalukundram Town and Taluk, Kancheepuram District.

(2.) Heard, Ms.R.Meenakshi Devi, learned counsel for the petitioner and Ms.P.Kritika Kamal, Government Advocate (Crl.Side) for the respondents 1 and Though notice has been received by the respondents 3 to 5 and their names printed in the cause list, none appears for them.

(3.) The case of the petitioner is that the property situated at 3rd Ward, House Door No.15 in Town Survey No.12/1, Nalvarkoilpettai, Thirukkalukundram Town and Taluk, Kancheepuram District was purchased by her on 15.12.2014 under a registered Document No.1269 of 2014, on the file of the Sub-Registrar Office, Thirukazhukundram. Earlier, the petitioner's vendor namely, the fourth respondent herein had purchased the subject property on 26.10.2003 through a Public Auction conducted by the third respondent herein. The fifth respondent herein was the Original Owner of the subject property. Though the subject property was sold through a Public Auction conducted way back on 31.12.2003 to the fourth respondent who had subsequently sold it to the petitioner herein in the year 2014, the petitioner herein is unable to enjoy the subject property till date, in view of the fact that the fifth respondent continues to be in possession of the said property.