JAHEDKHAN MAHAMMADKHAN MALEK Vs. POLICE INSPECTOR

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard learned counsel appearing for the respective parties.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent no.1 to register as F.I.R., Application/Complaint at "Annexure E" to this Petition and alternatively prayed for direction, directing the Respondent No.8 to take action in accordance with letter dtd. 23/12/2013 " Annexure D" by Deputy District Development Officer, District Panchayat Patan.