COMO SODDO MAPUSA Vs. POLICE INSPECTOR

JUDGEMENT

(1.) HEARD. Rule. By consent heard forthwith. The Order dated 6-10-2005 was presumably issued under Section 144 (1) of the Criminal Procedure Code, 1973. The said Order has ceased to have any force in law in terms of sub-section (4) of Section 144 of the said Code. The said Order is sought to be revived by letter dated 27-6-2008 which is certainly not permissible in law. Learned Public Prosecutor submits that there are more complaints received. If that is so and in case disturbance of public tranquility, etc. is apprehended, the concerned authority is always at liberty to issue fresh orders by proper application of mind. With the above observation, the Order/letter dated 27-6-2008 is hereby set aside. Rule made absolute in terms of second part of prayer (A ). Petition disposed off.