Madan Lal Vs State Of Punjab And Others

High Court Of Punjab And Haryana At Chandigarh 23 Dec 2019 Civil Writ Petition No. 37553 Of 2019
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Civil Writ Petition No. 37553 Of 2019

Hon'ble Bench

Girish Agnihotri, J

Advocates

Davinder Singh

Final Decision

Disposed Of

Judgement Text

Translate:

1.The present petition has been filed by the petitioner/Madan Lal inter alia praying for a direction to the official respondents No. 1 to 3 (the Home

Secretary, Punjab; SSP, Ferozepur and SHO, P.S. Mamdot, Ferozepur) for providing police assistance at the time of conducting demarcation, keeping

in view the order dated 25.11.2019 (Annexure P-4), passed by the District Magistrate, Ferozepur.

2. In this regard, the petitioner has submitted a representation dated 08.11.2019 (Annexure P-6), after the above said order. Learned counsel for the

petitioner submits that since 08.11.2019, neither any letter has been received, nor any police assistance has been provided till date.

3. This Court deems it appropriate to direct the authorities, especially to respondent No. 2-Senior Superintendent of Police, Ferozepur, to look into the

issue and pass an appropriate order within three weeks from today.

4. In view of the above, the present petition is disposed of.