RAM DEVI DECD Vs. DISTRICT MAGISTRATE MATHURA

JUDGEMENT

(1.) The petitioners have come up with two prayers (i) to command respondent Nos. 4 to 12 not to install the statue of Dr. B. R. Ambedkar on their chaks (the land which was allotted to them in the consolidation proceedings) and (ii) to command respondent Nos. 1 to 3 to take suitable action in accordance with law against the aforementioned respondents who forcibly want to install the statue on their lands.

(2.) The petitioners assert, inter alia, that plot No. 230 is their bhumidhari of which no portion was taken out for any public purpose ; on their said plot their boring is situated, which fact was taken into account by the consolidation authorities while allotting chaks to them ; respondent Nos. 4 to 12, who are connected with the local Bahujan Samaj Party, Illegally and with a mala fide intention want to Install the statue of Dr. B. R. Ambedkar on their lands ; the petitioners met respondent No. 3. The Station House Officer, Police Station Vrindavan, District Mathura who. however, expressed his helplessness saying that respondent Nos. 4 to 12 belong to a political party and thereafter they moved respondent No. 2, the Senior Superintendent of Police, district Mathura and also sent copy of their application filed before respondent No. 2 to respondent No, 1. the District Magistrate. Mathura requesting them to restrain respondent Nos. 4 to 12 from installing the statue in question but as despite repeated requests no action has been taken and hence this writ petition.

(3.) No counter has been filed by respondent Nos. 1 to 3.