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Judgment
6 paragraphs · 260 wordsManisha Batra, J
The present petition has been filed under Section 528 of BNSS Praying for issuance of appropriate, specific and proper directions to the respondents No.2 and 4 to conduct the enquiry on representation dated 03.02.2026 (Annexure P-3) and to take legal action on his representation.
At the very outset, learned counsel for the petitioner has submitted that the petitioner has filed a representation on 03.02.2026 (Annexure P-3) before the Senior Superintendent of Police, Faridkot, raising his grievances as mentioned in the present petition but the same has not yet been considered and no action has been taken thereon. He further submitted that at this stage, the petitioner would be satisfied if appropriate directions are issued to the respondent No.-3 Superintendent of Police, Faridkot to decide the aforesaid representation filed by the petitioners and take necessary action thereon.
Notice of motion.
Ms. Ruchika Sabherwal, Senior DAG, Punjab, has advance no¬tice on behalf of the respondents-State and submits that the needful will be done in due course. Let a complete set of the paper-book be supplied to her during the course of the day.
In view of the limited prayer made by the petitioners, without commenting anything on the merits of the case, the present petition is disposed of at this stage with a direction to respondent No. 3 to decide the aforesaid representation dated 03.02.2026 (Annexure P-3) of the petitioner within a period of fifteen days from today, by passing a speaking order in accordance with law and take necessary action, if so required.