JAGDISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner- Jagdish Kumar has filed the present writ petition seeking a writ in the nature of Mandamus for directing the official respondents to transfer the enquiry regarding uprooting of healthy lush green religious tree from Sath of Village pending before BDPO, Abohar (respondent No. 5) to some independent person.

(2.) Heard learned counsel for the petitioner at length.

(3.) A perusal of the pleadings reveal that unsubstantiated allegations have been levelled against the BDPO, Abohar doubting his integrity although admittedly, the enquiry has been conducted by the official on a complaint moved by writ petitioner regarding illegal cutting of a tree. Mere non-conclusion of the inquiry and / or dis-satisfactory reply of the legal notice given by petitioner cannot ipso-facto give a right to the writ petitioner to doubt the integrity of an official and approach this Court to seek its redressal, especially without approaching the higher authorities and/or take legal recourse available with him under law with relevant proof(s), if any.