The Punjab and Haryana High Court has put Congress MLA Sangat Singh Gilzian on notice following “specific allegations” against him by an elderly couple.
Justice Harnaresh Singh Gill has issued a notice to a DSP and an SHO as allegations were levelled against them also. A status report has been sought by Justice Gill in the matter stemming from a land dispute.
The notice came on the petition filed against the State of Punjab, the MLA and police officers by Jagjit Singh and his wife through counsel RS Bajaj.
They were seeking directions to the Hoshiarpur SSP to protect their life and liberty at the hands of certain village residents. Directions were also sought to register an FIR against the accused persons on the basis of a complaint dated August 24 submitted by Jagjit Singh to the SSP.
Bajaj submitted that Jagjit Singh along with his brother Harjinder Singh and his wife Kamlesh Kaur were co-sharers in the land in dispute and were physically cultivating the same, being the owners in possession.
They had filed a suit for permanent injunction for restraining the defendants from any interference. Interim injunction had already been granted in the matter by the civil court. Still, there was interference by the other party at the behest of the local MLA.
Justice Gill observed specific allegations had been levelled against the local MLA, DSP and SHO as the grievance of the petitioner-senior citizens was not allegedly looked into. In his order, Justice Gill recorded Bajaj’s contention that action was not taken by the police and the petitioners were being pressured to effect a compromise even though the accused inflicted injuries on Jasjit Singh.
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