Vijender Singh Malik, J.@mdashThis is a petition brought by Avtar Singh, the petitioner under the provisions of section 482 Cr. P.C. for
directions to respondent No. 2 to provide protection to the life and liberty of the petitioner from Respondents No. 4 to 8 and further direct
Respondents No. 2 and 3 not to harass the petitioner at the instance of Respondents No. 4 to 8. The case in hand appears to be relating to a
dispute over cultivating possession of killa No. 18 of rectangle No. 10 measuring 8 Canals situated in the area of village Wanjaanwala, Tehsil
Ajnala, District Amritsar. The parties are litigating over this piece of land. Nothing has been stated in the petition where from it could be held that
there is a threat to the life and liberty of the petitioner at the hands of respondents No. 4 to 8 or respondents No. 2 and 3 are harassing him at the
instance of respondents No. 4 to 8.
2. Finding the court to be not inclined to grant indulgence in this case, learned counsel for the petitioner made a limited request for direction to
respondent No. 2 to consider his representation, Annexure P-1, and to take appropriate action thereon.
3. Though, representation, Annexure P-1 is made to respondent No. 2 by Ram Singh, yet Ram Singh is the son of the petitioner Avtar Singh and
this representation can be taken to have been made on behalf of the petitioner by his son. The allegations contained in representation, Annexure P-
1 at least require consideration on the part of respondent No. 2. In these circumstances, the petition is disposed of at this stage with direction to
respondent No. 2 to consider the representation, Annexure P-1 and to take appropriate action thereon in accordance with law.