PARIVARTAN Vs. MCD

JUDGEMENT

(1.) This writ petition has been filed with a prayer for a mandamus directing the respondents/Commissioner of 'Police to register a FIR into the complaint of the petitioners and to get the matter investigated. The petitioners has also prayed for a direction to respondents to prosecute the guilty officials and contractors and also to initiate, departmental proceedings against certain officers.

(2.) It appears that this writ petition had been disposed of by a judgment of a Division Bench of this Court dated 24.5.2004 which reads as follows:

(3.) It appears that the direction of "this Court in the judgment dated 24.5.2004 to complete the investigation and submit a report to the Court of competent jurisdiction was interpreted to mean that the report should be submitted to this Court Hence, under this impression the learned counsel for the respondent filed an application before this Court praying for extension of time for submitting a report. Thereafter several status reports were submitted to this Court. It appears that thereafter an order was passed by a different Division Bench of this Court dated 2.2.2005 directing the MCD to file an affidavit within four weeks explaining as to why they have not submitted the documents to the Investigating Officer within a reasonable period from the date of demand.