ABDUL AZIZ Vs. POLICE SUB INSPECTOR

JUDGEMENT

(1.) THIS appeal is by non-parties in W.P.No. 40093/2008 which was a Writ Petition filed by the fourth respondent in this appeal seeking for issue of directions to the Police Sub-inspector, Market Police Station, Bidar District and Superintendent of Police, Bidar District to register the complaint said to have been lodged with the Market Police Station, Bidar but which had not been registered there.

(2.) THE learned Single Judge in terms of the impugned order and recording the submission of the learned Additional Government Advocate, issued direction to the respondents to register the complaint as per law.

(3.) THE writ appeal had been admitted on 16.9.2008 and the impugned order passed by the learned Single Judge had been stayed as per order dated 16.9.2008 and the interim order had been further extended on 14.11.2008 and though the matter was in the hearing list at the request of Sri. Shivakumar Kalloor, learned Counsel appearing for the appellants, it was directed to be listed for orders as learned Counsel for the appellants moved the Court submitting that the interim order is likely to expire and it is to be extended.