Madras High Court
Shailesh Kumar vs Union Of India on 14 September, 2015
Author: M.Jaichandren
Bench: M.Jaichandren
In the High Court of Judicature at Madras Dated: 14.9.2015 Coram: The Hon'ble Mr.Justice M.Jaichandren Writ Petition No.22669 of 2012 Shailesh Kumar .. Petitioner vs. 1.Union of India, thro' Secretary, Department of Home Affairs, New Delhi. 2.Sameer Sidhiqui 3.Kunwar Singh Gupta 4.The Police person or other person who is taping call and taking detail of the mobile no. and bank account no. annexed in the petition 5.Jaiprakash Upadhyay .. Respondents Prayer: Petition is filed under Article 226 of the Constitution of India praying to issue a writ of mandamus, for stopping petitioner problem - Get rid of from being back person of petitioner defaming in police army and public any where in India creating problem for living and for doing any profession any where in India provoking destroying caller by taping call and taking call detail of petitioner Mobile No. taking bank account detail time to time detention by police For providing to petitioner full support of administration for informing to above mentioned police army and some place people that petitioner is right person for taking appropriate action against respondent and his agents for his unlawful activities continuously from February 2011 to till now presented in this petition and pass an order directing the respondents for payment of compensation to victim for extra judicial solution and for destroying petitioner's life more than 1 = years on account of the unlawful activities of the respondents. For petitioner : No appearance For respondents : Mr.M.Devendran, SCGSC for R1 ----- O R D E R
When the above Writ Petition had been listed for hearing, on 11.9.2015, there was no representation on behalf of the petitioner.
Therefore, the matter was directed to be listed today, i.e. on 14.9.2015, under the caption, 'for dismissal'.
2. Even today, there is no representation on behalf of the petitioner. Hence, the Writ Petition is dismissed for non-prosecution. No costs.
gs. 14th September, 2015
Index:Yes/No.
Internet:Yes/No.
To
1.Union of India,
thro' Secretary,
Department of Home Affairs,
New Delhi.
M.Jaichandren, J.
gs.
WP 22669 of 2012
14.9.2015