S RAMESH Vs. CHAIRMAN, POLICE COMPLAINTS AUTHORITY

JUDGEMENT

(1.) This Writ Petition has been filed for a direction to the respondent Police to comply with the orders of the Police Complaints Authority dated 22.05.2019, within a time frame to be fixed by this Court.

(2.) The petitioner had given a complaint before the respondent Police alleging land grabbing by the accused persons. Inspite of the receipt of the complaint, no action was taken by the respondent Police. The petitioner therefore approached the Police Complaints Authority, Puducherry on on 07.02.2019, and submitted a petition along with all documents. The Police Complaints Authority by an order dated 22.05.2019, gave the following direction.

(3.) Inspite of the directions given by the Police Complaints Authority in Puducherry Union Territory was constituted pursuant to the direction given by the Hon'ble Supreme Court in Prakash Singh case. The powers and functions of the Police Complaints Authority has been clearly specified by the Government of Puducherry by G.O.Ms.No.71 dated 09.12.2016 and updated on 06.01.2017. This Government Order had authorised the Police Complaints Authority to enquire into the petitions filed before it and give appropriate directions to the Police. The respondent Police are duty bound to comply with the directions given by the Police Complaints Authority and it is binding in nature.