IQBAL HUSSAIN Vs. STATE

JUDGEMENT

(1.) The issue involved in the writ petition is whether respondents are within their powers and competence to close the case of the petitioner for want of report without passing speaking order?

(2.) Respondents 2 and 3 have filed reply. It is apt to reproduce para-2 of the reply herein:

(3.) Respondent No. 1 has not filed any reply but it appears that on the basis of recommendation/report submitted by respondent No.l, respondent No.3 has closed the case of the petitioner without passing detailed order.