ABDUL RAZAK KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of directions to respondents No.1, 2 and 5 to provide security to the petitioner as there is apprehension of threat to his life and liberty at the hands of respondents No.6 to 11, who are not permitting him to enter the "Dargah' situated in Village Daria, U.T., Chandigarh, being Khidmatgar/Mohatmim and Gaddi Naseen of Sakhi Sarver Sultan Lakhdata Lala Wala Peer, Village Daria, U.T., Chandigarh.

(2.) The petitioner had earlier approached this Court seeking identical relief, wherein officials of U.T., Chandigarh had been arrayed as respondents and no official from the State of Punjab was arrayed. Learned counsel for the petitioner has submitted that while the property in question is situated in U.T., Chandigarh but the petitioner resides in Zirakpur falling in State of Punjab and he apprehends that he may be caused harm while in his way from his residence to "Dargah' or on his way back.

(3.) Notice of motion.