RAJASTHAN KISAN SANGTHAN Vs. STATE

JUDGEMENT

(1.) Smt. Srilata Swaminathan (hereinafter referred to as Smt. Srilata), District President of Rajasthan Kisan Sangthan, District Banswara, wrote a letter to the Chief Justice of this Court, dated 24th December, 1986, which was ordered to be registered as a writ petition on 5-1-1987 by the Hon'ble Chief Justice and it came up for orders before the Court on 12-1-1987, and Shri M.I. Khan, Addl. Advocate General took notice on behalf of the State of Rajasthan. Notices were also ordered to be issued to Babu, Lehrulal, SHO, P.S. Danpur, Abhey Singh SHO, P.S. Thikaria, Ganpat Singh, SHO, P.S., Lohariya, Pukhraj Seervi, Supdt. of Police, Banswara and Syed Mohd. Head Constable, and also to Collector, District Bhilwara. Thereafter, Shri G.K. Garg, appeared for the petitioner. It was further ordered that the reply should be filed within a week. Learned counsel for the State sought time on three occasions. Affidavits of Shri Pukhraj Seervi, Supdt. of Police, Banswara, Shri N.M. Sharma, Dy. S.P. Banswara, Shri Lehru Lal, SHO, P.S. Danpur, Abey Singh, SHO Thikaria, Banswara, Ganpat Singh, SHO, Lohariya, Banswara and Mohd. Syed, Head Constable, In charge Out Post, Ghori Tejpur, P.S. Danpur were filed on 21-1-1987.

(2.) Thereafter, the case again came up before the Court on 16-2-1987 and it was ordered that an affidavit should be filed in support of the petition and also of the two ladies viz., Smt. Takudi and Smt. Saman, if possible. Additional Advocate General was further directed to file affidavit of the Superintendent, M.G. Hospital, Banswara as to whether the aforesaid ladies were treated in M.G. Hospital Banswara as Indoor or Outdoor Patients on the aforesaid dates. The record of the M.G. Hospital was ordered to be kept ready for perusal.

(3.) Another affidavit of Dy. S.P. Banswara, Dr. Jagdish Chandra, Medical Officer, In charge, M.G. Hospital, Banswara Dr. Anil Kumar, Medical Jurist, Bed Head Tickets of Smt. Takudi and report of the Additional District Development Officer, Banswara were filed on 4-3-1987 along with an application for taking these documents on record. Affidavit in support of the petition of Mrs. Srilata was also filed on 20-3-1987, along with affidavits of two ladies and five other villagers. The State of Rajasthan filed another set of 14 affidavits on 31-3-87. Thereafter, the petition has come up for final hearing and arguments were heard on 15-5-87 and 18-5-87.