A.H. HAZARIKA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A.H. Hazarika, an advocate of this Court appearing as petitioner in person. By way of the instant writ petition, the petitioner has made a prayer that a representation which has been filed since 31/5/2019, and not attended to by the authorities concerned, be directed to be disposed of.

(2.) The background and facts of the case are that the advocate's house had been burgled twice on 20/6/2014 and 4/5/2019, and during the said burglary valuable household articles and electrical items had been stolen. The case of the petitioner is that the concerned authorities did not give much importance to the case, nor did they recover all the stolen items or zimma given to him of the recovered items. The only limited prayer as per his submission, is for a direction that his representation be disposed of by the Police authorities.

(3.) Mr. S.A. Sheikh, learned GA firstly submits that the incidents took place in the year 2014 and again in 2019, which makes the writ petition not maintainable firstly, on the count of delay and secondly is the fact that the FR was also returned in the said investigation, which however, on objections by the petitioner, re-investigation had been directed by Chief Judicial Magistrate. He further submits that the suspects have been issued notices, but till date the petitioner is yet to give his statement. He therefore, submits there being no cogent grounds made out for any interference, and also in view of the availability of alternate remedy, the writ petition deserves no consideration.