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Judgment
Tarlok Singh Chauhan, J
Cognizance was taken on the basis of a letter written by one Bittu, son of Shri Ram Dhan, and the same was treated as Public Interest Litigation,
wherein it has been alleged that Bittu alongwith other persons has been detained and made to work as labourer.
Notice of the petition was issued on 27.01.2022 with the direction to the respondents to file status report regarding the factual position.
Today, the status report has been filed in the open Court, which goes to reveal that it was only on account of certain monetary disputes that the
complaint inÂfact came to be lodged. As regards allegation that the complainant alongwith other persons have been made to work as bonded
labourers, there is virtually no proof regarding the same.
As observed above, the complaint relates to certain monetary disputes and same stands settled and as a matter of fact the main complainant Bittu,
has already left for his native place alongwith his family. As regards the other complainant, i.e. Praveen, he too alongwith his family intends to move
back to his native place and there is no hindrance created at least by the official respondents qua his return. Lastly, the 3rd complainant, i.e. Sonu, he
wants to stay back, as he otherwise has no grievance against the official respondents or owner of brick kiln, as is evident from his statement made by
him to the police, copy whereof stands appended with the status report.
In this view of the matter, we deem it appropriate to give quietus to the petition. Ordered accordingly.
However, it is made clear that in case the complainant or any other person, who is similarly situate, has any complaint regarding the subject matter,
then he/she is at liberty to approach this Court by filing a fresh petition or reviving the instant petition.