ELDHO PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayer:- i) Issue a writ of mandamus or other appropriate writ, order or direction directing the respondents to consider and take appropriate action on Exhibits P1 and P2 complaints.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that Ext.P1 representation has been preferred by the petitioner before the Station House Officer of the Puthencruz Police Station, alleging nuisance by the customers of the 3rd respondent in a FL1 shop near the petitioner's residence.