ARUN KUMAR DANDAPAT Vs. COLLECTOR AND DISTRICT

JUDGEMENT

(1.) HEARD learned counsel for the petition Tuesday, July 29, 2003er and learned Additional Government Advocate for the opposite parties. The petitioner has prayed for a direction to opposite patties 2 to 4 to grant the certified copy of Station Diary Entry No. 208 dated 8 -9 -1998 made in the Station Diary maintained by the Cantonment Police Station, Cuttack. It is stated that though application for issuance of certified copy was made on 1 -12 -2000, no such copy is being granted and non -consideration of the application of the petitioner for grant of certified copy for a long period, in fact, amounts to denial of grant of such certified copy.

(2.) THE moot question is whether such a certified copy can be granted. Sections 74 to 78 of the Indian Evidence Act deal with 'public documents'. Section 74 is extracted here -under: - -

(3.) IN aforesaid view of the matter, the writ application is allowed and opposite parties 2 and 4 are directed to grant certified copy of the Station Diary Entry to the petitioner within a period of ten days from the date of communication of the present order. This order shall be communicated to opposite parties 2 and 4 Requisites shall be filed by Tuesday (19 -2 -2001).