Manendra Singh vs State Of Uttarakhand & Others

Vipin Sanghi, CJ

1) The petitioner has preferred the present writ petition to seek a direction to respondent Nos. 2 and 3, i.e., Senior Superintendent of Police, Udham Singh Nagar, and the Station House Officer, Police Station Jaspur, District Udham Singh Nagar, to provide him adequate security.

2) The petitioner states that he has preferred a Public Interest Litigation before this Court, being PIL No. 174 of 2022, in relation to encroachment of public land committed by respondent Nos. 4 to 7. As a consequence of the said petition being filed by the petitioner, it is alleged, that respondent Nos. 4 to 7 are threatening him with dire consequences.

3) We may observe that the petitioner has also stated in paragraph 9, that at the instance of respondent No. 4, the petitioner’s wife Simarjeet Kaur has been served a notice by the Income-tax department. We make it clear that we are not concerned with the said proceedings, and this is not the forum for the petitioner to either raise the said issue, or ask us to deal with it.

4) Every citizen is entitled to live without fear or any harm being caused to him by any person.

5) We, therefore, dispose of this petition with a direction to respondent Nos. 2 and 3 to make an assessment of the threat perceived by the petitioner from respondent Nos. 4 to 7, and to take adequate steps for providing security and safety to the petitioner. The S.H.O., Police Station, Jaspur, District Udham Singh Nagar shall counsel respondent Nos. 4 to 7 not to take the law into their own hands.

6) The petition stands disposed of in the aforesaid terms.

7) We make it clear that this order shall not be used by the petitioner for any other purpose in any other proceedings.

8) Urgent copy of this order be supplied to the learned counsel for the parties, during the course of the day, as per Rules.