V.Gopal vs The State Human Rights Commission on 25 November, 2022

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Madras High Court

V.Gopal vs The State Human Rights Commission on 25 November, 2022

Bench: R.Subramanian

                                                                                 W.P.No.27833 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 25.11.2022

                                                          CORAM:

                                    THE HON'BLE MR.JUSTICE R.SUBRAMANIAN
                                                     AND
                                  THE HON'BLE MR.JUSTICE K. KUMARESH BABU

                                                     W.P.No.27833 of 2022


                   V.Gopal                                                      ...Petitioner

                                                             Vs.

                   1.The State Human Rights Commission,
                     Represented by Registrar,
                     Tamil Nadu, No.143 BS Kumarasamy Raja Street
                     (Green Ways), Chennai – 600 028.

                   2.Kureshiya Sub-Inspector of Police,
                     Chemmancherry Police Station,
                     Chemmancherry, Chennai – 600 119.                          ... Respondents

                   Prayer: Writ Petition filed under Article 226 of the Constitution of India, for
                   issuance of a Writ of Mandamus, directing the 1st respondent to consider the
                   complaint dated 17.08.2022.


                                    For Petitioner      : Mr.V.V.Sairam

                                    For Respondents     : Mr.S.Wilson for R1




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https://www.mhc.tn.gov.in/judis
                                                                                         W.P.No.27833 of 2022


                                                         ORDER

(Order of the Court was made by R.SUBRAMANIAN, J.) The prayer in the writ petition reads as follows:-

“To direct the 1st respondent to consider the complaint dated 17.08.2022.”

2. Mr.S.Wilson, learned counsel appearing for the State Human Rights Commission would submit that the proceedings will be concluded within a period of six months.

3. Considering the fact that both the Members of the Human Rights Commission have retired and only the Chairman is available, we request the Commission to dispose of the complaint within a period of six months from the date of receipt of a copy of the order. No costs.

                                                                          (R.S.M., J.)    (K.B., J.)
                                                                                   25.11.2022
                   Index       : No
                   Internet    : Yes
                   Speaking order
                   dsa



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https://www.mhc.tn.gov.in/judis W.P.No.27833 of 2022 To

1.The Registrar, State Human Rights Commission, Tamil Nadu, No.143 BS Kumarasamy Raja Street (Green Ways), Chennai – 600 028.

2.Kureshiya Sub-Inspector of Police, Chemmancherry Police Station, Chemmancherry, Chennai – 600 119.

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https://www.mhc.tn.gov.in/judis W.P.No.27833 of 2022 R.SUBRAMANIAN, J.

AND K. KUMARESH BABU, J.

dsa W.P.No.27833 of 2022 25.11.2022 4/4 https://www.mhc.tn.gov.in/judis

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