PTR GIAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ petition is filed to issue mandamus to the police Authorities to ensure compliance of direction No.3 contained in order dated 13th December, 2012 given in CWP No.5736 of 2012 in particular. Direction No.3 in the said order reads thus:-

(3.) LEARNED Advocate General submits that the petitioner has not disclosed the crucial fact that appropriate arrangements . have been made by the police Authorities at all the entry and exit points. Further no grievance has been received by the police Authorities about the breach of law and order situation at any of the entry and exit points. Unless the petitioner reports that fact to the police Authorities, the police Authorities cannot verify the allegations of the petitioner.