Shekhar B. Saraf, J. - (1.) On mentioning by the petitioner in person the matter is taken up for hearing treating the same as on day's list.
(2.) This is an application under Article 226 of the Constitution of India challenging the inaction on the part of the respondent authorities with respect to a certain complaint being made by the petitioner herein.
(3.) The facts of the case are that on March 2, 2018, a meeting had been held between two groups of the villagers staying at Basulichak village, Arambagh, in respect of accounts of the annual Jalsa festival that was held in the village. In the said meeting, tempers raged high that resulted in violence. Subsequently, violence took place in the village that resulted in the death of one person and grievous injury to several others. F.I.R. had been lodged by one group of the villagers on which action has been taken by the police authorities including arrest of five persons.;