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Judgment
Tejinder Singh Dhindsa, J
Petitioners who are three in number have filed the instant writ petition seeking a mandamus for directing the official respondents to protect their life and liberty by apprehending a threat and fear to the same at the hands of private respondents No.6 to 9. Further directions are sought to restrain the respondent No.4-Shri Shyam Mandir Sewa Samiti, Village chulkana, District Panipat, from interfering in the day to day working of Chulkana Shyam Baba Mandir.
Counsel has been heard at length.
In the considered view of this Court insofar as the working of the Mandir is concerned, no interference in the instant writ petition is warranted and it would be open for the petitioners to avail of their alternate remedies in accordance with law.
At this stage, Mr. Vikram Singh, Advocate, would confine the scope of the instant writ petition only as regards protection of life and liberty of the petitioners.
In view of such short prayer and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the instant writ petition by granting liberty to the petitioners to approach the SHO, Police Station Samalkha, District Panipat as regards the threat perception to their life and liberty.
In the eventuality of any such representation being preferred by the petitioners confined to the aspect of danger that they apprehend to their life, SHO, Police Station Samalkha, District Panipat, would be obligated to examine the same and thereafter to take steps that he may deem fit and warranted in accordance with law.
Disposed of.