NOOR HASAN Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Prayer under Article 226 of Constitution of India is for issuance of a writ in the nature of Habeas Corpus for the release of detenues mentioned in para No. 2 of the petition, who are allegedly illegally detained by Respondents No. 4 & 6 as bonded labour at the brick kiln owned by them.

(2.) on notice report has been filed by Mr. Chander Parkash, District Magistrate, Jhajjar-Respondent No. 2 wherein it is stated that a committee was constituted comprising of Tehsildar Bahadurgarh, Labour Officer, Bahadurgarh, SHO Sadar Bahadurgarh to inspect the site who on inspection submitted their report wherein it is stated that statement of workers/labourers found present at the site as well as owner/prop and munshi of Brick kiln were recorded and as per their statements they have stated that they have never been detained/bonded in any manner on the brick kiln and were free to come and go anywhere as per their wishes and were provided with all the facilities/basic amenities and they want to leave the brick kiln after clearing their account with owner of brick kiln for which owner of brick kiln also have no objection.

(3.) view of the aforesaid reply depicting the exact situation regarding release of detenues mentioned in para No. 2 of the petition, nothing survives in the instant petition as the same has become infructuous.