ANITA DEVI Vs. UTTARAKHAND SC ST COMMISSION DEHRADUN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner had made a complaint to Uttarakhand Scheduled Tribes Commission and the Chairman of the Commission vide order dtd. 16/9/2021 had passed an order directing the police authorities to register case against certain persons under provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The said order was subsequently modified on 24/9/2021 and the direction to register case under provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 was scored-off.

(3.) Feeling aggrieved by the order dtd. 24/9/2021, petitioner has filed this writ petition.