KUTTY Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the second respondent dated 17.12.2018, rejecting the representation made by the petitioner.

(2.) The petitioner filed a writ petition before this Court in W.P.No.27967 of 2018, seeking for a direction to the second respondent to remove the name of the petitioner from the rowdy list in H.S.No.73 of 2004.

(3.) This Court passed the following order: