MOIDEEN Vs. SALIM

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for a writ of mandamus. It is the case of the petitioner that no action has been taken on Ext.P1 petition filed by the petitioner.

(2.) THE learned Government Pleader would submit that no such petition has been received for seeking a writ of mandamus. It is elementary that demand should be made and there should be delay in taking action or refusal. In view of the facts, the writ petition is closed without prejudice to the rights of the petitioner to make a proper demand and then approach this Court, if so advised.