REGENT COMPUTRONICS PVT. LTD.

C.RAMESH Appellant

V/S

DIRECTOR GENERAL OF POLICE Respondents

Referred Judgements :-

BHARAT COKING COAL LTD. VS. JHARIA TALKIES AND COLD STORAGE (P) LTD. [REFERRED TO]
MADANLAL JALAN VS. MADANLAL [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
U P RASHTRIYA CHINI MILLADHIKARI PARISHAD LUCKNOW VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJASTHAN HIGH COURT ADVOCATES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
S S Jain and Co VS. Union of India [REFERRED TO]
V Subramanian VS. Union of India [REFERRED TO]
SANJOS JEWELLERS VS. SYNDICATE BANK [REFERRED TO]
B STALIN VS. REGISTRAR SUPREME COURT OF INDIA [REFERRED TO]
BHAGAT SINGH BUGGA VS. DEWAN JAGBIR SAWHNEY [REFERRED TO]

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of mandamus directing the respondents to consider and legally act upon the petitioner's representation, dated 21.05.2013 by obtaining sanction and pass appropriate orders.

(2.) The petitioner has filed a representation on 21.05.2013 stating that Mr.N.Narayanaswamy, Minister of State, in the Prime Minister's office has made some remarks against late Thiru.Velupillai Prabhakaran and Thiru.Seeman and the said remarks were made at Pudhucherry. The learned counsel for the petitioner during the course of his submissions stated that the Minister has made the remarks at Madurantakam also.

(3.) We have anxiously considered the rival submissions, perused the averments made in the affidavit and the accompanying documents.

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C.RAMESH Vs. DIRECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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