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Judgment
5 paragraphs · 94 words
Manoj Kumar Garg, J
Lawyers are abstaining from work.
The petitioners have preferred this writ petition under Article 226 of Constitution of India for protection of Life and Liberty from the private respondent(s).
After hearing the petitioners and on an overall consideration of the facts and circumstances of the case, this Court deems it proper to direct the petitioners to appear before the Superintendent of Police, Sriganganagar, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.
Consequently, the present writ petition stands disposed of.