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Judgment
Biswajit Mohanty, JÂ Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
Heard Mr. Choudhury, learned counsel for the petitioners and Mr. Das, learned Additional Standing Counsel through video conferencing mode.
According to Mr.Choudhury the petitioners are aggrieved by the highhanded action of Inspector-in-Charge of Kishore Nagar Police Station falling
under Superintendent of Police, Cuttack(Rural). He further submits that though petitioners have filed a grievance petition dated 20.7.2021 under
Annexure-6 before the Superintendent of Police, Cuttack (Rural) (opposite party No.3) through registered post, however, till date no action has been
taken on the same. In such background, he prays that a direction be issued to the Superintendent of Police, Cuttack (Rural) to take a decision on the
grievance petition of the petitioner within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the Superintendent of Police,
Cuttack (Rural) (opposite party No.3) to take a decision on the grievance petition dated 20.7.2021 of the petitioner under Annexure-6 in accordance
with law within a period of four weeks from the date of production of a certified copy of this order and communicate the result of such exercise to the
petitioners.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application..
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