E. PATTU ROJA Vs. V. SAROJA

JUDGEMENT

(1.) THE instant intra -court appeal arises from the order dated 20.01.2014 passed by the learned Single Judge in W.P.No. 34669 of 2012.

(2.) THE first respondent made a representation to the Commissioner of Police on 18.12.2012, making allegations against the appellant. It appears that no action was taken. Thus, the first respondent was constrained to file a writ petition seeking a direction to the third respondent to consider the said representation of the first respondent and to provide police protection accordingly.

(3.) THE writ court, after hearing the writ petitioner, second and third respondents herein, directed the third respondent to dispose of the said representation / complaint of the first respondent after making necessary due enquiries with the concerned and to proceed further in the manner known to law, within a period of six weeks from the date of receipt of a copy of the order. It was further directed that on enquiry if it is found that the first respondent / writ petitioner requires police protection, the same may also be provided accordingly.