SYED ZAHID HUSSAINI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer made in this writ petition is to direct the respondent to consider the representation dtd. 29/8/2022, copy of which is produced vide Annexure-M.

(2.) By Annexure-M, the petitioner is seeking for taking necessary action against certain members, who are alleged to have committed certain illegalities. In view of the prayer made in the Annexure-M, it would be appropriate to direct the respondent to consider the said representation and pass appropriate orders.

(3.) It is made clear that the respondent shall consider the representation on its own merits and the issuance of this direction to consider the representation shall not be construed as a direction to take action on the said representation as sought for by the petitioner within a period of two months.