RAMKRISHNA VYANKATESH KHOT Vs. CIRCLE OFFICER MALWAN

JUDGEMENT

(1.) Rule.

(2.) Respondent Nos. 1 to 5 and 8 and 9 waive service.

(3.) The complaint from three Petitioners, all agriculturists and residents of village Kalse-Baugwadi, Taluka Malwan, District Sindhudurg is that the authorities in question have refused to entertain their complaints regarding theft of sand, illegal sand mining and illegal sand dredging, all offences covered by Ss. 378 and 379 of the Indian Penal Code.