KAMESHWAR PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Govind Mukhoti, learned Advocate appearing on behalf of the petitioner requests that suitable protaction be provided to the petitioner and 445 families living in village Banda until the writ petition is disposed of by this Court. The arguments on the writ petition have been concluded only yesterday evening and since the Court is closing today for the Summer vacation it is not possible to deliver Judgment disposing of the writ petition until the Court reopens after the summer vacation. Meanwhile it is necessary that suitable protection should be provided to the petitioner and 445 families living in village Banda. The Learned Additional Solicitor General appearing on behalf of the State of Bihar agrees that in view of the fact that to writ petition has already been argued but there is no time for deliver of the judgment because the Court is closing for the summer Vacation the State of Bihar will ensure that the 445 families living in village Banda are not in any way disturbed from the places where they are living at present nor will they be harassed in any manner what so ever by the landlords or any one also and that suitable protection will be provided to them so that they can live in peace without any apprehension or danger until the writ petition is disposed of by this Court by judgment. We Order accordingly and direct that suitable armed police force may be stationed near the basti of these 445 families so as to provide protection and security to them against any possible attack or heresment by the landlords or any other persons or person. The armed police force may prafersbly be kept at the place at which it was stationed some time back, before it was to place mid-way between the basti of these 445 families and the area where the landlords are residing the intention being that the armed police force should be stationed in such a manner that effective protection and security can be ensured to these 445 families. The petitioner also is apprehensive about his personal safety and security and hence we would direct that a shadow or plain clothed police man should be provided for the protection and security of the petitioner and such shadow or plain clothed police man shall be armed with a revolver. This direction we are giving only as an interim measure until judgment is delivered in the writ petition and it shall not be treated as precedent.

(2.) The writ petition will be posted for delivery of judgement after the re-opening of the Court after the summer vacation. Copies of this order shall be supplied immediately to the Advocates of the parties. _