MOHAMMED SALEEM VALI Vs. STATE

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) That order passed on Criminal Application No. 3761 of 2007, by the learned Single Judge, reads as under :

(3.) This Petition thereafter came to be filed before this court wherein reliefs prayed amongst others are by way of mandamus to direct Respondent Nos. 1 and 3 to take the Petitioner to Bhiwandi Nizampura Municipal Corporation Headquarters on 29.4.2008 under police escort to enable him to attend civic body general meeting and sign the roster on such terms and conditions as the court deems fit and proper. Further relief is to take the Petitioner to Bhiwandi Nizampura Municipal Council Headquarters at the interval of every month under police escort to enable him to attend the meeting and sign the roster on such terms and conditions as this court may direct.