BALRAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner seeks issuance of appropriate directions to the respondents for taking lawful action against the culprits in pursuance to representations submitted by him in respect of registration of criminal case against wrong-doers. Protection qua life and liberty of the petitioner is also being prayed for.

(2.) Petitioner has filed this petition with the allegation that he was married with Smt. Chander Kalan @ Chawli in the year 1995. From this wedlock a daughter namely Tamanna was took birth who is now aged about 9 years.

(3.) On 29.05.2008 father of petitioner on account of love and affection transferred his share in agriculture land in two villages Banwala and Ratwala, District Sirsa in favour of Chander Kalan @ Chawli and her minor daughter Tamanna vide civil Court decree dated 29.05.2008. This civil Court decree was duly given effect in the revenue record and mutation No.2267 and Mutation No.1961 of the land in respective villages were sanctioned in favour of Chander Kalan and Tamanna. The transfer was duly incorporated in the jamabandi also.