Gulshan Ahuja vs State of Punjab and others

RAJ MOHAN SINGH, J. (ORAL)

Petitioner seeks issuance of necessary direction to the police authority in the context of apprehension and intended effort made by the

villagers/wrongdoers in opposing construction of the poultry farm by the petitioner on his own land.

Petitioner had purchased the land vide sale deed dated 15.03.2017 and thereafter, he intended to construct poultry farm on the land so purchased.

Some of the villagers were opposed to it.

Petitioner filed a complaint before the Station House Officer/respondent No.3 on 12.02.2018. According to the petitioner, a cognizable offence was

committed by the named persons in the complaint, but police has not taken any action. Thereafter, grievance of the petitioner was supplemented by

way of representation moved before respondent No.2 on 03.03.2018. The said representation has also met with the same fate.

Notice of motion.

On the asking of Court, Mr. Hittan Nehra, Addl., AG, Punjab accepts notice on behalf of respondent-State. Let requisite copies of petition be supplied

to him by learned counsel for the petitioner during course of the day.

In view of nature of order which this Court proposes to pass there is no necessity of calling upon any reply from respondents No.1 to 3.

At this stage, this petition can be disposed of by directing respondent No.2 to have a fair look on the representation made by the petitioner and act in

accordance with law without being influenced by any statement of facts recorded hereinabove.

Petition stands disposed of accordingly.