S K MUNUSAMY Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above petition to pass an order of direction directing the respondents to provide police protection to the petitioner on his complaint/representation dated 21.07.2007.

(2.) THE petitioner submits that the Land in Survey No,86/3, New Survey No,422/2 and 422/3, patta numbers in 536 and 671 of Shoolagiri Village, Hosur Taluk, Krishnagiri District, originally belonged to one Smt.Pathiyamma of Shoolagiri. Over the said Land, there was a civil dispute between the said Pathiyamma and Swami naidu and others. THE dispute was taken up in Civil Courts finally the said Pathiyamma won the case and took possession through Court. After that, she sold the property to the petitioner under registered sale deed dated 28.07.1987. Patta also was transferred in the name of the petitioner. After all these years, the said Venkatasalu and his supporters encroached the petitioner's property and threatened the petitioner to finish him of if he comes near the property. THE said Vekatasalu and others brought some henchmen to his property and threatened him in this regard. THE petitioner lodged a complaint on 22.06.2007. THE 1st respondent police also issued a CSR on 23.06.2007. THE respondent police advised the petitioner to approach the Civil Court since the matter is Civil in nature.

(3.) THE petitioner has filed six documents, in support of his case. Considering the entire facts of the case, the Court is of the view that police protection cannot be granted to the petitioner as is not required. Since, the Criminal Case is pending on the file of respondent Police also, who being dutiful police officers to maintain Law & order, knows how to protect the people. As such, the petition is not entertained. Accordingly, the petition is dismissed.