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Judgment
CRM-36176-2017
Prayer in this application is for placing on record Annexures P-
7 and P-8.
For the reasons stated in the application, same is allowed.
Annexures P-7 and P-8 are taken on record.
CRM-M-37924-2017
Prayer in this petition is for issuance of directions to
respondents No.1 to 3 to protect the life and liberty of the petitioner at the
hands of respondents No.4 to 6.
Learned counsel for the petitioner submits that the petitioner is
an old man aged about 85 years and his sons and grandson are not allowing
him to cultivate the land situated in Village Bhamnauli, Tehsil Bilaspur,
District Yamuna Nagar. Counsel for the petitioner has placed reliance on
jamabandi (Annexure P-7), where the petitioner is shown to be owner in
possession to the extent of 9/178 shares and in the girdawari (Annexure P-
8), he has been shown in possession of approximately 40 kanals of land in
khewat No.157.
Notice of motion.
Ms. Harpreet Kaur, AAG, Haryana accepts notice on behalf of
respondents No.1 to 3.
At this stage, counsel for the petitioner restricts his arguments
to the prayer that respondents No.2 and 3 be directed to dispose of
representations of the petitioner (Annexures P-1 and P-3).
In view of the above, this petition is disposed of with a
direction to respondent No.2 to dispose of representations of the petitioner
in accordance with law and before passing order on the representation, an
opportunity of hearing be granted to the petitioner. The needful be done
within a period of six weeks from the date of receipt of certified copy of this
order.