N BALASUNDARAM Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of mandamus, to direct the third respondent to receive the complaint, dated 07.09.2010, which had been sent by the petitioner, by registered post.

(2.) Mr.K.M.Vijayakumar, the learned Special Government Pleader takes notice on behalf of the respondents.

(3.) At this stage of hearing of the writ petition, the learned Special Government Pleader, appearing on behalf of the respondents, had stated that the registered letter, said to have been sent by the petitioner, had been returned without the knowledge of the third respondent. He had further submitted that, as and when the petitioner submits his complaint, the third respondent shall register the same.