Mehar Singh vs State Of Haryana And Others
2022 Latest Caselaw 17680 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                          CRWP No.12287 of 2022 (O&M)
                                             Date of decision: 26.12.2022

Mehar Singh
                                                               ....Petitioner
                                   Versus
State of Haryana and others
                                                            ....Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present: Mr. Sanjiv Gupta, Advocate for the petitioner.

ARVIND SINGH SANGWAN J. (Oral)

Prayer in this petition is for issuance of a writ in the nature

of mandamus directing the official respondents to protect the life and

liberty of the petitioner on account of the illegal complaints filed by the

private respondents.

Counsel for the petitioner has argued that the petitioner is

an old man aged about 75 years and has filed a petition under Section

13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973,

which was allowed vide judgment dated 20.08.2018. It is further

submitted that the appeal was filed against the said order, however, the

same was dismissed by the Lower Appellate Court and thereafter, the

petitioner was granted the possession by providing police help on

02.11.2022. It is further contended that now the judgment-

debtros/respondents have started exerting pressure through police that

the possession has been taken illegally and in that regard, the petitioner

has already given a complaint to the Superintendent of Police,

1 of 2

Kurukshetra, however, neither any action was taken nor any protection

is provided and rather the petitioner is being harassed.

Notice of motion.

Mr. Ashok S. Chaudhary, Addl. A.G. Haryana who is

present in the Court accepts notice on behalf of the respondent - State

and could not disputed the factual position.

In view of the above, the present petition is disposed of

with a direction to respondent No.2 to look into the grievance of the

petitioner especially in the light of the fact that he has been granted

protection in terms of the order of the Civil Court and take appropriate

action, in accordance with law.

                                           (ARVIND SINGH SANGWAN)
                                                    JUDGE
26.12.2022
yakub



             Whether speaking/reasoned:              Yes/No

             Whether reportable:                     Yes/No




                                  2 of 2