K. SAFAR BADHUSHA Vs. REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) The petitioner is a practising Advocate in the Madurai Bench of Madras High Court and he came forward to file this writ petition, praying for issuance of a writ of certiorarified mandamus, to quash the letter of the first respondent, dated 08.09.2017, made in R.O.C. No. 30229-B/2017/D1/MB.

(2.) The petitioner would claim that he had lodged several complaints with the concerned authorities about the activities of criminal network, however, no action has been taken and despite of one such complaint given to the Superintendent of Police, Theni District, it was given a closure, vide communication, dated -.06.2016, without even summoning the petitioner herein. The petitioner, having last hope with the police, also submitted a representation to the Central Bureau of Investigation and since no action has been taken so far, he filed Crl.O.P(MD) No. 22122 of 2016, praying for appropriate direction and the same is pending.

(3.) A perusal of the affidavit filed in support of the writ petition would disclose that it is bereft of any particulars or specific instances and it is too general in nature.