(1.) (Amendment/Impleadment Application No.2020 of 2011)
(2.) AMENDMENT application no. 2020 of 2011 is allowed. The amendment is incorporated in the petition before this Court impleading Trilok Singh and Padam Singh as respondent nos. 4 and 5 in the writ petition.
(3.) BY means of this writ petition ' moved under Article 226 of Constitution of India, petitioners have sought writ in the nature of mandamus directing the respondent nos. 1, 2 & 3 to provide protection to the petitioners.