P VASANTH KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In all these writ petitions, similar questions are involved and therefore, they are disposed of by a common order.

(2.) The petitioners seek a Writ of Mandamus to declare the inaction of the concerned Station House officers of the Police Stations in not registering the written representations made by them as illegal and arbitrary and to direct them to register cases, investigate the same and file final reports.

(3.) The learned counsel appearing for the petitioners submit that in spite of making written representations before the concerned Station House Officers, marking copies to the superior police officials, no crime has been registered and the official respondents have failed to discharge their statutory duties and therefore, they seek to issue a writ of mandamus directing the concerned police officials to register the crime and investigate the same.