N.S.KARIKALAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of Mandamus, directing the respondents to consider and dispose of the complaint dated 23.07.2019 in accordance with law as expeditiously as possible preferably within the time stipulated as prescribed by this Court.

(2.) This writ petition is nothing but for registration of the complaint. In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-