RAMANAND PAL Vs. STATE OF U.T.

JUDGEMENT

(1.) The present petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus hence directing respondents No. 2 and 3 to give protection to the life and liberty of the petitioners, and also against any interference in the peaceful life of the petitioners being made at the behest of respondents No. 4 to 6.

(2.) The learned State Counsel, does not have any objection, to an order being made by this Court to the respondents concerned, to look into and decide through a speaking order, representation Annexure P-7.

(3.) Consequently, this Court directs the respondents concerned, to within three weeks hereafter, hence decide Annexure P-7, through a speaking order.