JAYARAMAN Vs. DISTRICT COLLECTOR; SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to dispose of petitioner's representation dated 27.11.2008.

(2.) Heard the learned Counsel for the petitioner and also Mr. D. Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) The grievance of the petitioner as aired by the learned Counsel for the petitioner placing reliance on the averments in the affidavit accompanying the writ petition, is to the effect that despite the petitioner lodged complaint with the police concerned, no action has been taken; hence, representation dated 27.11.2008 was given to the respondents, still there was no action. Hence, this writ petition.