Sonia And Another vs U.T. Chandigarh And Others

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners as they apprehend threat to the same at the hands of the private respondents.

Learned counsel for the petitioners submits that the petitioners were caretakers of Mr. Mohinder Singh Chera who was staying alone in India while his entire family is residing at United Kingdom and Dubai. It has been submitted that petitioner No.2 and her husband had been looking after aforesaid Mohinder Singh Chera since the last about 30 years as none from his family was in India to look after him and that said Mohinder Singh Chera executed a WILL (Annexure P-5) in respect of his property wherein he bequeathed a substantial part of his properties situated in India and United Kingdom in favour of his family and some part of the same was bequeathed in favour of petitioner No.1 grand-daughter of petitioner no.2 which has led to the family turning against the petitioners and who have come to India and have been issuing all kind of threats and have also dispossessed them from the ground floor of the house of Mohinder Singh Chera where they have been staying since long and in respect of which aforesaid Mohinder Singh Chera had executed a WILL qua 50%.

Notice of motion.

At this stage, Mr. Rajiv Vij, Addl. P.P. U.T. Chandigarh has put in appearance and accepts notice.

Having heard the learned counsel for the petitioners and also the learned counsel appearing on behalf of U.T. Chandigarh, and without commenting anything as regards the merits of the assertions made in the petition, the instant petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Chandigarh, to get the representation dated 13.3.2023 (Annexure P-7) examined qua the limited extent of the alleged threat perception of the petitioners in accordance with law. In case, it is found that there is genuine threat to life and liberty of the petitioners, then necessary steps warranted under law be taken thereupon.

A copy of this order along with copy of representation dated 13.3.2023 (Annexure P-7) be sent to respondent No.2-Senior Superintendent of Police, Chandigarh, for necessary compliance.