(1.) Consistently, there was no representation on behalf of petitioners. On 09.11.2020 matter was listed under caption 'for dismissal'. On 09.11.2020 also, there was no representation. To give one final opportunity, the matter was adjourned to 11.11.2020. To day also, when the matter is called, there is no representation.
(2.) Heard learned Assistant Government Pleader for Home appearing for respondents.
(3.) In the writ petition, petitioners are praying to declare the inaction of respondents in taking action against the culprits on complaint lodged by the petitioners on 24.08.2020. In other words, the grievance of petitioners that even though cognizable crime was reported by them on 24.08.2020, the crime is not registered.