- (1.) M /s. NEPC India Limited, a company registered under companies Act, has invoked the writ jurisdiction of this Court with the prayer for issuance of a writ in the nature of Certiorari for quashing the order dated 21.07.2008, passed by the Joint Commissioner of Police, Central Zone, rejecting the representation of the petitioner dated 31.10.2007.
(2.) THE impugned order reads as under: "This has reference to your complaint dated 31.10.2007, alleging police officials have done mistake in investigating your complaint dated 25.07.2007. Based on your representation dated 31.10.2007, an enquiry was conducted. The enquiry revealed that the officials had dealt with your complaint dated 25.07.2007 in a proper manner and in accordance with procedures. Consequently, no further action was required. This is for your information. sd../ - Joint Commissioner of Police Central Zone, Chennai -8" The petitioner also prayed for a writ in the nature of Mandamus to direct the respondent police, i.e. the Director General of Police to reinvestigate the entire episode by entrusting it to to a special team of CBCID in the light of the directions, issued by the Allahabad High Court, Uttar Pradesh in Crl.Mis.W.P.No.3251 of 2008 dated 23.05.2008.
(3.) THE writ petition filed, on the face of it, is misconceived, as it has been filed by the company, registered under Companies Act, which has its own independent legal entity from that of its Chairman or Director, the possibility of alleged threat cannot be to a company.;