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Judgment
3 paragraphs · 107 words
As per office report, the compliance report from Police Station concerned, as well as from the controlling Police officer/DCP Panjagutta could not be obtained. Whereas, delivery of same by way of speed post is there on record. It appears that the concerned police station is not obeying the directions given by this Tribunal. It is objectionable.
Now, write to Director General of Police of Telangana as well as the Chief Secretary to the Government of State of Telangana, for ensuring the compliance of same and submission of report alongwith explanation of the officer concerned with regard to this inaction.
List the matter on 22.05.2023 for ‘further directions’.