Rajinder Kaur And Another vs State Of Punjab And Others

Manisha Baatra, J

The 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.1 to 3 to protect the lifee and liberty of the petitioners at the hands of respondents No. 4 & 5 and to takke action on their representation dated 20.05.20225 (Annexure P-2).

At the very outset, learned coounsel for the petitioners has submitted thatt the petitioners have recenttly filed a representation on 20.05.2025 before the Senior Superintendent of Police, Hoshiarpur (Annexure P-2) raising theeir grievances as mentioned in the present petition but the same has not yet beeen considered and no action has been taken thereon. He further submitted that at this stage, the petitioners would be satisfied if appropriate directions are issued to respondent No. 2- Seenior Superintendent of Police,, Hoshiarpur to decide the aforesaid representattion filed by the petitioners and take necessary action thereon.

Nootice of motion.

Ms. Himani Arora, A.A.G, Punjab, 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 her during the course of the day.

In view of the limited prayer made by the petitioners, without commenting annything 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 20.05.2025 (Annexure P-2) of the petitioners within a period of one month from today, by passing a speaking order in accordance with law. Needdless to say, if any threat is founnd to the petitioners, the official respondents woould provide them adequate secuurity in order to protect their life and liberty.