MOHAMMED SHAFI Vs. M. MADAN GOPAL

JUDGEMENT

(1.) Learned Government Advocate prays for short time to file memo of appearance. One week time is granted.

(2.) Heard the learned counsel for the complainant. By order dtd. 15/2/2022, learned Single Judge in the W.P.No.205659/2016 directed the respondents to consider and pass appropriate orders on the representations of the complainant within stipulated period of three months from the date of receipt of copy of the order of the Court.

(3.) The grievance is that, the order is not complied with. As such, the respondents committed willful breach of the order of this Court.