Anupam Sharma @ Annu vs State Of Punjab And Others

Deepak Gupta, J

Petitioner is an Overseas Citizen of India, presently residing in Village and Post Office Kubba, Tehsil Samrala, District Ludhiana.

It is submitted by learned counsel that father of the petitioner was an internationally acclaimed Kabaddi player and coach. Due to tragic and untimely demise of the petitioner's younger brother, land measuring 2 killa, as detailed in para No.2 of the petition, was given by the Village Panchayat to the petitioner's father on which he established 'Alankar Tony Academy, Kubba'. After the death of her father, petitioner is taking care of the said academy. It is alleged that respondents No.6 to 25 along with others have developed malicious intention to encroach upon the said land. Petitioner even filed a Civil Suit and was granted an injunction order on 08.07.2024 (Annexure P3). Despite the said judicial order, respondents No.6 to 25 are extending threats to the petitioner. Petitioner made a representation dated 10.06.2026 (Annexure P5) to the Deputy Inspector General of Police, Ludhiana Range, Ludhiana and other police authorities, but no action has been taken.

Notice of motion.

Ms.Shiny Chopra, AAG, Punjab accepts notice on behalf of respondents No.1 to 5. Mr.Amit Kumar Saini, Advocate accepts notice on behalf of respondents No.6 to 25 and submits that land in question does not belongs to the petitioner.

Having noticed the aforesaid submissions, the present petition is disposed of with the direction to respondent No.4-Senior Superintendent of Police, Khanna, District Ludhiana to decide the representation dated 10.06.2026 (Annexure P5) within one month. While deciding the said representation, both the parties shall be given proper opportunity of hearing. In the meantime, in case it is found that there is any threat perception to the life and liberty of the petitioner, necessary protection be provided to her.