S. RAJENDRAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Government Advocate for the Respondents.

(2.) ACCORDING to the Petitioner, his father died on 06.10.2011. After the demise of his father, the Gun possessed by his father is in the custody of the 2nd Respondent / the Inspector of Police, Mukkulam Police Station, Mukkulam, Virudhunagar District.

(3.) IN view of the limited prayer sought for by the Petitioner in the Writ Petition viz., for passing of an order by this Court in directing the Respondent to consider his representation dated 18.02.2013, this Court without going into the merits of the matter and also not expressing any opinion one way or other, in the interest of justice and Fair Play, directs the Respondents to look into the Representations of the Petitioner dated 18.02.2013 and other representations in writing submitted by him, within a period of six weeks from the date of receipt of a copy of this order. The Respondents are to sympathetically consider the plight of the Petitioner, as he had stated in para 3 of the affidavit in the Writ Petition that he owns sufficient property and living in a very lonely and risk -prone locality and after considering his position / plight, is to take a right call in the matter in question, within the time determined by this Court. It is made clear that the Respondents shall pass an impartial, unbiased and Dispassionate Order uninfluenced and untrammelled with any of the observations made by this Court in this Writ Petition.