NARESH KUMARI Vs. STATE

JUDGEMENT

(1.) Petitioner claims that she was allotted and put in possession of land measuring 27 bighas or so comprising various khasra numbers at Village Kapashera pursuant to some consolidation scheme by order dated 1.12.1995 passed by the Consolidation Officer whereafter mutation was attested in her name by the Revenue Authority. She also obtained a. NOC for transfer of a part of this land by order dated 12.12.1995. But strangely Consolidation Officer recalled his own order dated 1.12.1995 on 18.7.1996 about which she came to know on 24.1.1997. She thereafter challenged it before financial Commissioner who set aside this order on 25.3.1997. But revenue authorities retaliated by filing a revision petition against her allotment order dated 1.12.1995 which was stayed by the Financial Commissioner. She challenged this in CW.3292/92 which was pending before this COURT and in which she obtained a stay order restraining officia1 respondents from dispossessing her on 14.8.1997 which was later extended on 10.9.1997.

(2.) Petitioner alleges that on 10.9.1997 itself some police officials and labourers accompanying respondents 4 to 9 broke open the lock of the premises and criminally trespassed into it removing tractor, trolley, water tank, generator, boring machine, tempo and other agricultural implements in defiance of the interim restraint order of this court dated 14.8.97. They also Look the labourers engaged by her into custody and demolished structures and committed intimidation, theft and mischief, etc. She has placed some photographs on record to support all this and has also pointed out that she had filed CCP 307/97 in this regard which was also pending.

(3.) Petitioner's grievance is that she had written to SHO, P.S.Najafgarh and also to Police Commissioner informing them of the incident and for registration of a case against respondents 4 to 9 but no action was taken by them in the matter. She now prays that respondents 1 to 3 be directed to register a case against these respondents and to bring them to book under law.