C H SUBAIR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The grievance of the petitioner is that no action has been taken on Ext.P2 complaint by the first respondent. According to the petitioner, the same has been sent under registered post and Ext.P3 is the postal receipt. No acknowledgment is produced. There is thus controversy as to whether Ext.P2 has been duly received by the first respondent or not.

(2.) Be that as it may, the first respondent submits that if the complaint is received, proper action as required under law shall be taken. The petitioner's counsel agrees that the petitioner shall submit Ext.P2 again to the first respondent. I direct that another copy of Ext.P2 duly signed by the petitioner shall be given to the first respondent within 10 days from this date, whereupon necessary action as required under law must be taken by the first respondent.

(3.) This writ petition is allowed in part to the above extent.