ANSHUL RANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The instant writ petition has been filed by the petitioner challenging the order dtd. 11/3/2025 passed by the U.P. State Human Rights Commission (hereinafter referred to as the "Commission") in Case No. 4294/24/75/2022 registered on 20/12/2022, whereby the complaint of the petitioner has been disposed of indicating therein that no further action is required in the complaint lodged by the petitioner.

(3.) Learned counsel for the petitioner submitted that the Commission has closed the complaint of the petitioner without any affirmative action, ignoring the fact that the grievance of the petitioner is still to be redressed.