MANENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to seek a direction to respondent Nos. 2 and 3, i.e., Senior Superintendent of Police, Udham Singh Nagar, and the Station House Officer, Police Station Jaspur, District Udham Singh Nagar, to provide him adequate security.

(2.) The petitioner states that he has preferred a Public Interest Litigation before this Court, being PIL No. 174 of 2022, in relation to encroachment of public land committed by respondent Nos. 4 to 7. As a consequence of the said petition being filed by the petitioner, it is alleged, that respondent Nos. 4 to 7 are threatening him with dire consequences.

(3.) We may observe that the petitioner has also stated in paragraph 9, that at the instance of respondent No. 4, the petitioner's wife Simarjeet Kaur has been served a notice by the Income-tax department. We make it clear that we are not concerned with the said proceedings, and this is not the forum for the petitioner to either raise the said issue, or ask us to deal with it.