RAM YASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) ON behalf of the petitioners a grievance has been raised that although in a proceeding under section 145 Cr.P.C. the possession of the petitioner was found in December 1996 and the private respondent were restrained from interfering with such possession of the petitioner yet the private respondents are disturbing the petitioner in possession and inspite of representation the district authorities such as District Magistrate, Purnia and the Superintendent of Police of Purnia, respondent nos. 2 and 3 respectively are not taking adequate steps to enforce rule of law and protect the legal rights of the petitioner flowing from declaration of possession made under section 145 Cr.P.C.

(3.) IN view of aforesaid settled law, this Court does not feel any necessity to implead and issue any notice to the alleged law breakers as there is no dispute requiring decision of this court. The petitioner is given liberty to approach respondent nos. 2 and 3, the District Magistrate and the Superintendent of Police, Purnia, who shall ensure that law of the land as explained above, is followed and petitioner is not harassed by law breakers contrary to law.