K. KRISHNAN, EX COUNCILLOR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the respondent to take further action of the petitioner complaint dated 14.10.2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel for the petitioner has submitted that the petitioner has received an unanimous letter, in which, it is stated that the petitioner herein has obtained a sum of Rs.50,00,00,000/-(Fifty Crores only) from the transaction of Gudkha and hence the petitioner has lodged a complaint before the second respondent on 14.10.2019. So far, no action has been taken on the said complaint.