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Madan Lal vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 23 December 2019 · Citation: (2019) 12 P&H CK 0298

HON’BLE JUDGES
Girish Agnihotri, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 37553 Of 2019
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Judgment

4 paragraphs · 149 words

1.The present petition has been filed by the petitioner/Madan Lal inter alia praying for a direction to the official respondents No. 1 to 3 (the Home Secretary, Punjab; SSP, Ferozepur and SHO, P.S. Mamdot, Ferozepur) for providing police assistance at the time of conducting demarcation, keeping in view the order dated 25.11.2019 (Annexure P-4), passed by the District Magistrate, Ferozepur.

2.

In this regard, the petitioner has submitted a representation dated 08.11.2019 (Annexure P-6), after the above said order. Learned counsel for the petitioner submits that since 08.11.2019, neither any letter has been received, nor any police assistance has been provided till date.

3.

This Court deems it appropriate to direct the authorities, especially to respondent No. 2-Senior Superintendent of Police, Ferozepur, to look into the issue and pass an appropriate order within three weeks from today.

4.

In view of the above, the present petition is disposed of.