M. MADHANKUMAR Vs. DISTRICT COLLECTOR VILLUPURAMM

JUDGEMENT

(1.) This writ petition has been filed to direct the third respondent to pass final orders on the petitioner's representation dtd. 10/12/2025 requesting the third respondent to take action against the fifth respondent, within a time frame to be fixed by this Court.

(2.) The grievance of the petitioner in this writ petition is that the fifth respondent had demanded a bribe from the petitioner for the purpose of transfer of patta in his father's name. In view of the same, the petitioner had given a complaint to the third respondent on 14/7/2025 requesting the third respondent to take appropriate action against the fifth respondent for demanding bribe. Since the said representation was not considered despite the third respondent having conducted an enquiry on 25/7/2025, the petitioner has filed this writ petition.

(3.) Mr.S.Arumugam, learned Government Advocate, accepts notice on behalf of the respondents, and on instructions, he denies the averments contained in this writ petition.