Madras High Court
V.Vijayakumar vs State Human Rights Commission Of ... on 12 June, 2023
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.17366 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
AND
THE HONOURABLE MR.JUSTICE P. DHANABAL
W.P.No.17366 of 2023
V.Vijayakumar ... Petitioner
Vs.
1.State Human Rights Commission of Tamilnadu
Thiruvarangam,
143, P.S.Kumarasamy Raja Salai, (Greenways Road),
Chennai- 600 028.
2.Mr.Mohana Chandran,
Then Deputy Superintendent of Police,
CBCID E.O.W III KKD/14 Kozhikode
Kerala
Now
The Superintendent of Police,
Crime Branch
Cochin
Kerala
3.Mr.Premananda Krishnan,
Circle Inspector of Police
CBCID Mallapuram, Kerala,
Now working as Inspector of Police,
Guruvayoor Temple Police Station,
Guruvayoor, Thrissur District.
4.T.P.Rajan
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https://www.mhc.tn.gov.in/judis
W.P.No.17366 of 2023
5.Mr.T.P.Sivasankaran
6.C.K.Nazar
7.Mr.Baiju K Jose
Then Sub-Inspector of Police,
CBCID E.O.W III KKD
Kozhikode, Kerala ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, for the issuance of a writ of Mandamus, directing the first
respondent to dispose of the petitioner's complaint No. 8973/22/13/of
2022 dated 21.06.2022 pending with them within the time stipulated
by this Court.
For Petitioner : Mr.G.Sudhagar
ORDER
(Order of the Court was made by D.KRISHNAKUMAR, J.) The petitioner has approached this court with a prayer to dispose of a complaint in Complaint No.8973/22/13/of 2022 dated 21.06.2022, within a stipulated time.
2. On a perusal of the documents enclosed in the typed set of papers, it is found that the petitioner has made a complaint in Complaint No.8973/22/13/of 2022, dated 21.06.2022. It is also found that subsequently on 01.04.2023, he submitted another letter before the Commission with a request to take appropriate action in his earlier 2/4 https://www.mhc.tn.gov.in/judis W.P.No.17366 of 2023 complaint dated 21.06.2022. According to the petitioner, despite this, the aforesaid complaint dated 21.06.2022, is still pending and no orders have been passed.
3. The petitioner has to make such a request before the State Human Rights Commission seeking for an early hearing of the complaint. At this stage, we are not inclined to entertain the writ petition for passing such a direction to the respondents. However, taking into consideration the above factors, this Court directs the State Human Rights Commission to consider the petitioner's Complaint dated 21.06.2022 and pass orders on the same at the earliest, by following necessary procedure as contemplated under the Act.
4. With the above directions, the writ petition stands disposed of.
There will be no order as to costs.
[D.K.K., J.] [P.D.B., J.]
12.06.2023
Index : Yes/No
Neutral Citation : Yes/No
mrn
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https://www.mhc.tn.gov.in/judis W.P.No.17366 of 2023 D.KRISHNAKUMAR, J.
and P. DHANABAL, J.
mrn To
1.State Human Rights Commission of Tamilnadu Thiruvarangam, 143, P.S.Kumarasamy Raja Salai, (Greenways Road), Chennai- 600 028.
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