Punjab-Haryana High Court
Jaswinder Kaur And Others vs State Of Haryana And Others on 29 October, 2013
Author: Rekha Mittal
Bench: Rekha Mittal
CRM-M-36572-2013 1
IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH
CRM-M-36572-2013
Date of decision : 29.10.2013
Jaswinder Kaur and others
... Petitioners
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present: Mr.Bikram Chaudhary, Advocate
for the petitioners.
REKHA MITTAL, J.(ORAL)
The petitioners pray for issuance of a direction to respondents No.1 to 4 to provide adequate security for protection of life and liberty of the petitioners as they apprehend threat at the behest of respondents No.5 &
6. A perusal of the allegations of the petition would reveal that the petitioners and private respondents, who are family members of one Amar Singh, are fighting in regard to possession of land, which was the ownership of said Amar Singh. The petitioners approached the Civil Court for grant of injunction and the Court has passed an order of status quo with regard to possession. It appears that the present petition has been filed by the petitioners in order to strengthen themselves with the aid of police and harvest the paddy crop standing in the fields claiming that they are in possession of the suit land. The disputed questions of fact are not amenable to adjudication in the proceedings under Section 482 of the Code. The Davinder Kumar 2013.11.06 18:13 I attest to the accuracy and integrity of this document CRM-M-36572-2013 2 present petition is nothing but an abuse of process of law to harvest the standing crops by raising factual controversy which requires to be tested on the basis of evidence.
Dismissed.
(REKHA MITTAL) JUDGE October 29, 2013.
Davinder Kumar Davinder Kumar 2013.11.06 18:13 I attest to the accuracy and integrity of this document