P C PALANICHAMI Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) W.P.(Md).No.14726 of 2015 has been filed to issue a writ of mandamus or any other writ or order or direction in the nature of a writ, directing the third respondent not to prevent the petitioner from entering and enjoying the property bearing door No.65A, 3rd street, Kamaraj Nagar, Rajapalayam Town, Virudhunagar District and to provide police protection for the petitioner's life and limb, until he is evicted from the aforesaid property under due process of law.

(2.) For the sake of convenience, the parties are referred to as described in w.P.(MD).No.14726 of 2015.

(3.) Heard the learned counsel appearing for the petitioner, the learned Government Advocate appearing for the respondents 1 and 2, the learned counsel appearing for the 3rd respondent and the learned counsel appearing for the 4th respondent.