SANGAT SINGH Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner seeks issuance of a direction to the Senior Superintendent of Police, Ferozepur, District Ferozepur respondent No. 1, to register a criminal case under Sections 354, 427, 447, 453, 506, 148, 149 IPC against respondents 2 to 8.

(2.) IT has been alleged that respondent No. 2, Parkash Singh, Sarpanch son of Narain Singh along with respondents 3 to 6, namely, Faquir Singh son of Bagha Singh, Waryam Singh son of Bhan Singh, Gurmukh Singh son of Labh Singh and Puran Singh son of Surain Singh, member Panchayat, all residents of village Mahalam, Police Station Mallanwala, Tehsil and District Ferozepur in the last week of July, 1996 entered the house of the petitioner in his absence and laid out the Nalla/Khal for disposal of the dirty water of the village by turning the same in the courtyard of the petitioner's house. They also demolished the Kacha boundary wall of the house and constructed a pucca wall towards the house of the petitioner by encroachment in the area of the house of the petitioner and also uprooted 25 Kikkar and Safeda trees. The petitioner approached respondent No. 1, Senior Superintendent of Police, Ferozepur, the Deputy Commissioner, Ferozepur and the Deputy Director, Panchayats, Ferozepur, but no action was taken on his representation, a copy of which has been annexed as Annexure P1 dated 7.8.1996.

(3.) HEARD learned counsel for the petitioner and the learned counsel for the respondents. I have carefully perused the petition and the reply as also the rejoinder filed by the petitioner to the written statement filed by respondents 2 to 6.