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Judgment
Heard learned counsel for the petitioner and learned Additional Government Advocate for the respondents.
Learned counsel for the petitioner submits that petitioner has approached opposite parties for lodging the F.I.R., however no heed has been paid in the matter in question. So, the petitioner has approached this Court with the following main relief:-
"A writ, order or direction in the nature of Mandamus directing opposite party no. 1 to take appropriate action against to fix accountability of officer with respect to non-compliance of the guideline issued by Hon'ble Supreme Court of India in case of Lalita Kumari versus Govt. of U.P. & others and as well as issue the circular no.15011/91/2013-SC/ST-W on dated 06.02.2014 Government of India Ministry of Home Affairs Center state division as annexure no 1 to this writ petition."
After hearing learned counsel for the parties and going through the record as well as taking into consideration the law laid down by Hon'ble Apex Court in the case of Lalita Kumari Vs. Government of Uttar Pradesh and others reported in (2014) 2 SCC 1, we hereby direct the petitioner to approach opposite party No.1 in respect to the grievances which he has raised in the present writ petition and thereafter opposite party no.1 shall take appropriate steps in the matter in question as per law laid down by Hon'ble Apex Court in the case of Lalita Kumari (supra).
With the above observations, the writ petition is disposed of.
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