Tunga Rama Devi, vs The Station House Officer,
2022 Latest Caselaw 8835 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.880 of 2022

ORDER:

The petitioner has approached this Court with the complaint that

the complaint filed by the petitioner before the 1st respondent has not

been registered and the contention of the 1st respondent that the said

complaint was not received by him at all, is incorrect.

2. The petitioner seeks a Writ of Mandamus directing the 1 st

respondent to register the said complaint and take action thereupon.

3. This Court in its judgment dated 30.07.2022 in W.P.No.8384

of 2020 held that a writ petition seeking such a direction is not

maintainable.

4. In view of the said judgment, this writ petition is disposed

of, leaving it open to the petitioner to avail of his remedies in accordance

with law. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

_________________________ R. RAGHUNANDAN RAO, J.

17th November, 2022 Js.

Issue C.C. by Monday.

                          2                         RRR,J
                                      W.P.No.880 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.880 of 2022

17th November, 2022 Js.