AI Structured Summary
Not yet generated for this judgment
Judgment
Archana Puri, J
The matter has been taken up through video conferencing in the light of COVID-19 pandemic.
The present petition has been filed by the petitioner for issuance of direction to respondents No.3 to 5 to take legal action on the
representation/complaint dated 21.11.2020 (Annexure P-3).
It is the grievance of the petitioner that the respondent No.6 to 11, who are the private respondents, had forged the agreement of partition of land
dated 05.06.2013, which is Annexure P-1, by affixing signatures of dead person. Despite the complaint having been filed by the petitioner, no action
has been taken upon the same by the police authorities. The petitioner had filed first application to SSP, Tarn Taran for conducting inquiry and for
taking appropriate action regarding partition of the land, which was got done in wrongful manner and the same is dated 29.10.2020 (Annexure P-2). It
is the grievance of the petitioner that despite the application having been marked to DSP, Goindwal Sahib, no action has been taken upon the same.
Similar application was further filed by the petitioner and other persons before SSP Tarn Taran, which is dated 21.11.2020 (Annexure P-3) and no
action, as such has been taken upon the same.
Notice of motion.
Mr. M.S. Nagra, Assistant Advocate General, Punjab, accepts notice on behalf of official respondents and gives assurance about initiation of action
on the representation dated 29.10.2020, copy whereof is Annexure P-2 and another representation dated 21.11.2020, copy whereof is Annexure P-3,
in accordance with law.
In view of the submission so made and the assurance so given by the learned State Counsel, the present petition is hereby disposed of with the
direction to official respondents No.3 and 4 to consider the grievance of the petitioner, in view of the representation dated 29.10.2020 and 21.11.2020,
copies whereof are Annexure P-2 and P-3, respectively, and to initiate action upon the same, in accordance with law, if so required and dispose of the
same within a period of eight weeks from today onwards.
Accordingly, the petition stands disposed of.
However, these observations are circumscribed only for the purposes of disposal of the present petition, without prejudice to the rights of the parties,
to be adjudicated in any civil or criminal proceedings.