P.K.Narayanan vs Superintendent Of Police
2021 Latest Caselaw 9463 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       WP(C).No.6166 OF 2021(U)


PETITIONER:

               P.K.NARAYANAN,
               AGED 87 YEARS
               LAKSHMI VIHAR, P.O ULLANAM, PARAPPANANGADI,
               MALAPPURAM DISTRICT

               BY ADVS.
               SRI.P.E.SAJAL
               SHRI.S.KABEER

RESPONDENTS:

      1        SUPERINTENDENT OF POLICE,
               VIGILANCE AND ANTI CORRUPTION BUREAU,
               MALAPPURAM -676 519

      2        DEPUTY SUPERINTENDENT OF POLICE,
               VIGILANCE AND ANTI CORRUPTION BUREAU,
               MALAPPURAM 676 519

      3        THE BOARD OF DIRECTORS OF THE ULLANAM KSHEEROLPADAKA
               SAHAKARANA SAMGHAM LTD NO. M45(D) APCOS, ULLANAM,
               PARAPPANANGADI, REPRESENTED BY ITS PRESIDENT.


OTHER PRESENT:

               SPL.GP.(VIGILANCE) SONY K.B.;PP T.R.RENJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.6166 OF 2021
                                       2




                                 JUDGMENT

Dated this the 22nd day of March 2021

The prayer in this writ petition is to compel the

second respondent to take appropriate action on Ext.P1

complaint, dated 08.01.2018, filed by the petitioner.

2. Learned Public Prosecutor, on instructions,

submits that the complaint was considered by the

Director, Vigilance and Anti-Corruption Bureau and

forwarded to the Additional Chief Secretary, Vigilance

Department, from where it has been sent to the Vigilance

Wing of the Co-operative Department for enquiry. It is

also stated that these developments were informed to the

petitioner vide letter dated 16.10.2018.

In such circumstances, nothing survives for

consideration. The writ petition is hence dismissed.

Sd/-

V.G.ARUN

JUDGE

NB/22.03.2021 W.P.(C)NO.6166 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 8-1-18 BEFORE THE 2ND RESPONDENT AND RECEIPT ALONG WITH TYPED COPY OF THE COMPLAINT.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE