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Judgment
This writ petition has been filed for seeking the following relief :-
"A writ order or direction in the nature of mandamus commanding the State respondent no. 1, 2 and 3 to protect the life and property of the petitioners from the respondent no.4, respondent no. 5 and his associates / relatives as well as villagers of village Aithel by providing police protection to the petitioners and initiating appropriate action against the private respondents."
Today when the matter was called out, there is no representation for the petitioners. Mr. V.S. Rathore, learned Brief Holder is present for the State of Uttarakhand / respondent Nos. 1 to 3.
Learned Brief Holder submits that vide order dated 22.02.2017, this Court was pleased to grant interim order directing respondent nos. 2 and 3 to provide protection to the petitioners as against respondent nos. 4 to 13. Learned Brief Holder also submits that in future, in case, if there is any threat from the respondent Nos. 4 to 13, petitioners may approach the 3rd respondent who will look into the complaint of threat to the petitioners and if it is found to be genuine, he will provide protection to the petitioners as and when required as against respondent Nos. 4 to 13.
Recording the said submissions of learned Brief Holder, we close the writ petition.
The writ petition is closed.