VELAYUTHAN BOOPATHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking a Writ of Mandamus, directing the respondents 1 to 4 to consider the petitioner's representations, dtd. 16/1/2023, 18/1/2023 and 20/1/2023.

(2.) When the matter is taken up for hearing today, the learned Additional Public Prosecutor appearing for the respondents 2 to 4 would submit that the petitioner's representation, dtd. 20/1/2023 is pending before the respondents 1 to 4. He would further submit that 107 proceedings is pending against the petitioner as well as the private respondents 5 to 7. He would also submit that the respondents 3 and 4 may be directed to consider the petitioner's representation within the time stipulated by this Court.

(3.) Recording the said submission made by the learned Additional Public Prosecutor, the respondents 3 and 4 are directed to consider the petitioner's representation, dtd. 20/1/2023, taking note of the proceedings under Sec. 107 Cr.P.C and pass orders in accordance with law today itself.