AVNEESH CHHETRI Vs. DISTRICT MAGISTRATE / COLLECTOR DEHRADUN

JUDGEMENT

(1.) Issue notice.

(2.) The petitioner has preferred the present petition to seek protection and security over his business premises / liquor vend at Haridwar Bypass, near Rispana Bridge, Dehradun, and to provide protection to the sales manager / sales persons, and other employees of the petitioner, operating the said business in the said premises.

(3.) Petitioner submits that the liquor shop in the area in question was earlier being operated at the premises of which respondent No. 4 is the landlord. Respondent Nos. 5, 6, 7 and 8 are the local persons in the area, where the petitioner intends to set up the liquor vend. The petitioner claims that respondent Nos. 4 to 8 are threatening the petitioner and his employees, and are creating hindrance in the setting up of the liquor shop by the petitioner.