HARISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has preferred this petition for issuance of an appropriate writ in the nature of mandamus directing the respondents to ensure that no harassment is caused to his family and property by means of any burning activity during celebration of Holi festival in front of his house.

(2.) Learned counsel for the petitioner submits that the residence-cum-office of the petitioner is situated in a thick populated area within the Municipal limits of Gohana.

(3.) Petitioner is a practising Advocate. Valuable briefs, law books and other valuable articles including wooden furniture and fixture are lying in a library which is adjoining to the street. Last year also, Holi festival had caused some damage to theproperty of the petitioner and the outer tiles, fancy lights, fan, exhaust fan and wooden gate of the petitioner were got damaged extensively on account of burning of Holi and the petitioner had suffered a huge loss.