Raju Singh vs State Of Haryana And Others
2023 Latest Caselaw 3309 P&H

MOHD AYUB

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
129 2023: PHHC:047712

CRWP-3296-2023
Date of decision: 05.04.2023

RAJU SINGH ..Petitioner
Versus
STATE OF HARYANA AND OTHERS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Rahul Sharma, Advocate for the petitioner.

Mr. Ashok Singh Chaudhary, Addl. A.G., Haryana. ANIL KSHETARPAL, J(Oral)

The alleged detenues are working in a brick kiln. It has been alleged that they are being forced to work against their wishes.

The District Magistrate of the concerned district is the authority specifically authorized under Section 10 of the Bonded Labour System (Abolition) Act, 1976 to deal with such cases.

Accordingly, the petitioner is relegated to the remedy before the District Magistrate.

Disposed of accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

April 05", 2023 (ANIL KSHETARPAL) Ay/Kanika JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

2023.04.05 14:48

| attest to the

accuracy and

authenticity of this order/judgment.