PARMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India for issuance of a writ, order or direction in the nature of Habeas Corpus for directing respondents No.1 to 3 to get the detenues named in para No.3 of the petition released from illegal bondage of respondent No.4.

(2.) In the petition, the petitioner has mentioned that the petitioner had filed CRWP-2437-2020 earlier which was disposed of by Coordinate Bench of this Court vide order dtd. 5/3/2020 whereby District Magistrate, Tarn Taran was directed to make an enquiry into the averments made in the petition. In the above said petition, the brick kiln in question was wrongly stated to be situated within District Tarn Taran. Since, the brick kiln in question falls in the area of District Amritsar the present petition has been filed.

(3.) In view of the nature of relief sought and the order proposed to be passed, issuance of notice to the respondents is considered to be unnecessary.