D.N. Patel, CJ
CM APPL. 32477/2021 (Exemption)
Allowed, subject to only just exceptions.
Application is disposed of.
W.P.(C) 10534/2021
1. This Public Interest Litigation has been preferred for the following prayers:-
“i. Issue a writ in the nature of Mandamus or any other writ of like nature thereby passing order or direction to the Respondents to remove the
unconstitutional sections from the statute.
ii. Issue a writ in the nature of Mandamus or any other writ of like nature thereby passing order or direction to the Respondents to make available the
relevant amended criminal law books/bare acts and the Judgments of the Hon'ble Supreme Court of India and the respective High Courts of the State
that would publicize the obligations & responsibilities of police officers to increase awareness about different laws and sections to police staff and
complainants who come to PS.
iii. Pass any other appropriate Order or Direction as this Hon'ble Court may deem fit.â€
2. We have heard the Petitioner, who appears in person, and looked into the facts and circumstances of the case. It is submitted by the Petitioner that
a representation dated 25.08.2021 has already been preferred, which is at Annexure P-6 to the memo of this writ petition and that suffice would it be
if a suitable direction is given to the concerned Respondent Authorities to decide the same in accordance with law within stipulated time.
3. In view of this submission, we hereby direct the concerned Respondent Authorities to decide the representation dated 25.08.2021 (Annexure P-6 to
the memo of this writ petition), in accordance with law, rules and regulations and Government policies applicable to the facts and circumstances of the
case as early as possible and practicable.
4. With these observations, this writ petition is hereby disposed of.
