R SATHYANARAYANA Vs. REGISTRAR SUPREME COURT OF INDIA

JUDGEMENT

(1.) The complainant is present. This complaint is filed by the complainant against the Registrar, Supreme Court of India, New Delhi, alleging that he has failed to supply him certified copy required by him.

(2.) The Supreme Court functions in New Delhi. Therefore, this Commission has no territorial jurisdiction to give the relief sought for by him and moreover the complainant has sought compensation of Rs.10,000/-. Therefore, this Commission gets no jurisdiction to entertain the complaint on this count as well. Hence, the complaint is rejected. Complaint rejected.