M SOUNDARAPANDIAN Vs. STATE

JUDGEMENT

(1.) THIS petition is focussed to direct the respondents to give necessary police protection for the above petitioner to assess the property within the jurisdiction of the respondents.

(2.) HEARD both sides.

(3.) A re'sume' of facts, which are absolutely necessary and germane for the disposal of this petition, would run thus: the gist and kernel of the case of the petitioner, who is claiming himself to be the third party is that he purchased in the auction the properties described here under,