Shankar And Anotehr vs State Of Haryana And Others

Ramesh Kumari, J

Thhe present petition has been filed under Article 226 of the Constitution off India seeking issuance of a writ of mandamus directing the official responddents No.2 & 3 to protect the lifee and liberty of the petitioners at the hands of reespondents No. 4 to 6 and takee action on their representation dated 25.12.20225 (Annexure P-5).

At the very outset, learned coounsel for the petitioners has submitted thatt the petitioners have recenttly filed a representation on 25.12.2025 (Annexure P-5) before the Superintendent of Police, District Panipat raising their grievances as mentioned in the present petition but the same has not yet been considered and no actiion has been taken thereon. He further submitted that at this stage, the pettitioners would be satisfied if appropriate directions are issued to respondent No.2- the Superintendent of Police, Districtt Panipat to decide the aforessaid representation filed by the petitioners and take necessary action thereon.

Nootice of motion.

Mr. Rahul Gupta, A.A.G., Haryanna who is present in Court, has accepted the notice on behalf of the respondents-State and submits that the needful will bee done in due course. Let a complete set of the paperbook be supplied to him 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 stagee with a direction to respondent No. 2 to decide the aforesaid representation dated 25.12.2025 (Annexure P-5) of the petitioners within one week from today, by passing a speaking order in accordance with law. Needless to say, if any threat is found to the petitioners, the official respondents woould provide them adequate secuurity in order to protect their life and liberty.