SHANKAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Thhe present petition has been filed under Article 226 of the Constitution off India seeking issuance of a writ of mandamus directing the official responddents No.2 & 3 to protect the lifee and liberty of the petitioners at the hands of reespondents No. 4 to 6 and takee action on their representation dated 25.12.20225 (Annexure P-5).

(2.) At the very outset, learned coounsel for the petitioners has submitted thatt the petitioners have recenttly filed a representation on 25/12/2025 (Annexure P-5) before the Superintendent of Police, District Panipat raising their grievances as mentioned in the present petition but the same has not yet been considered and no actiion has been taken thereon. He further submitted that at this stage, the pettitioners would be satisfied if appropriate directions are issued to respondent No.2- the Superintendent of Police, Districtt Panipat to decide the aforessaid representation filed by the petitioners and take necessary action thereon.

(3.) Nootice of motion.