SURINDER Vs. STATE OF PUNJAB AND ORS

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. 4 of the petition, who are allegedly illegally detained by Respondents No. 4 to 6 as bonded labour at the brick kiln owned by them.

(2.) Upon notice short reply by way of affidavit of Mr. Puneet Goyal, SDM, Dera Bassi accompanied by letter of DC, SAS Nagar Mohali and report of Naib Tehsildar has been received wherein it is stated that as per the directions of the Deputy Commissioner, SAS Nagar Mohali Mr. Varinder Pal Singh Dhoot, Naib Tehsildar, Dera Bassi visited the spot along with other officials of the administration including police officials also and found that no such persons mentioned as detenues in the para no.4 of the writ petition were working and as per the statements of other labourers they were doing their work in normal course and have not been harassed by the owner of the brick kiln in any manner and they have also been paid their wages well in time and were also provided with all the facilities/basic amenities.

(3.) In view of the aforesaid reply depicting the exact situation regarding release of detenues mentioned in para No. 4 of the petition, nothing survives in the instant petition as the same has become infructuous.