VINAY KUMAR WALIA Vs. GOVT OF NCT

JUDGEMENT

(1.) VIDE the present petition, the petitioner is seeking the following directions: -

(2.) PURSUANT to order dated 25.04.2014, respondent No.2/Commissioner of Police has filed an affidavit stating that case has been registered against the culprits, action has been taken against the erring officers and one of the offender has been arrested, remained in jail for 27 days and thereafter he has been released on bail by the learned Additional Sessions Judge.

(3.) LEARNED counsel appearing on behalf of the petitioner submits that as the petitioner objected to the unauthorized and illegal construction carried out in the writ premises he has received threat from the culprits, therefore, security may be provided to him.