M.Srinivasan vs The State Of Tamilnadu ...
2021 Latest Caselaw 15276 Mad

                                                                            W.P.No.24267 of 2019


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 29.07.2021

                                                          CORAM

                              THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                 W.P.No.24267 of 2019


                      M.Srinivasan                                           .. Petitioner
                                                            Vs.

                      1.The State of Tamilnadu represented by
                        its Secretary to Government,
                        Home Department,
                        Fort St. George,
                        Chennai – 600 009.

                      2.The Director General of Police,
                        Mylapore,
                        Chennai – 600 004.

                      3.The Commissioner of Police,
                        Veppery, Chennai – 600 007.

                      4.The Inspector of Police,
                        S-10 Pallikaranai Police Station,
                        Chennai – 600 100.

                      5.Albin Raj                                              .. Respondents

                      Prayer: Writ Petition filed under Section 226 of the Constitution of India
                      praying for writ of Mandamus directing the respondents 1, 2 and 3 to take


                      1/4

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                                                                               W.P.No.24267 of 2019


                      appropriate criminal action against the 5th respondent in terms of the
                      judgment rendered by the Hon'ble Supreme Court in Dayal Singh v. State of
                      Uttaranchal, reported in (2012) 8 SCC 263.


                                         For Petitioner : No appearance

                                         For RR1 to 4    : Mr.C.E.Pratap
                                                           Government Advocate (Crl.Side)


                                                        ORDER

The petitioner has filed this petition to direct the respondents 1, 2 and

3 to take appropriate criminal action against the 5th respondent in terms of

the judgment rendered by the Hon'ble Supreme Court in Dayal Singh v.

State of Uttaranchal, reported in (2012) 8 SCC 263.

2. When the Matter was listed for hearing on 20.07.2021, there

was no representation on behalf of the writ petitioner and hence the matter

was posted on 27.07.2021. When the matter was taken for hearing on

27.07.2021, once again there is no representation for the petitioner and in

order to give one more opportunity to the petitioner, the matter was again

directed to be listed on 29.07.2021 under the caption ''For Dismissal''.

http://www.judis.nic.in W.P.No.24267 of 2019

Today, the case is listed for hearing under the caption “for dismissal” but so

also none represented on behalf of the petitioner.

3. Accordingly, this Writ Petition is dismissed for non prosecution.

29.07.2021

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To

1.The Secretary to Government, Home Department, Fort St. George, Chennai – 600 009.

2.The Director General of Police, Mylapore, Chennai – 600 004.

3.The Commissioner of Police, Veppery, Chennai – 600 007.

4.The Inspector of Police, S-10 Pallikaranai Police Station, Chennai – 600 100.

http://www.judis.nic.in W.P.No.24267 of 2019

M.DHANDAPANI,J.

sk

W.P.No.24267 of 2019

29.07.2021

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