J SHIVA SHANKAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) By the consent of learned counsel for the parties, both the writ appeal and the writ petition are taken up for hearing on merit and disposed of by this judgment.

(2.) The writ petition is filed seeking a writ of Mandamus declaring the action of the Sub-Inspector of Police, Navipet, Nizamabad District in registering the Crime in FIR No. 126 of 2001 on the complaint filed by the 3rd respondent P. Mohan dated 21-11-2001 as illegal, arbitrary and contrary to S. 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and for a consequential direction to set aside the FIR.

(3.) The Writ Petition was admitted by this Court on 24-12-2001 and an interim order was also granted on the same day. Later, by order dated 15th February, 2002, a learned single Judge of this Court, vacated the interim order. The said order reads thus :