Manoj Kumar Yadav vs State Of Chhattisgarh & Ors.

“10.1.

Issue an appropriate Writ, Order, or Direction directing the Respondent No. 3 (Superintendent of Police, Mahasamund) and Respondent No. 4 (Station House Officer, Police Station Basna) to register an First Information Report (FIR) against private Respondent Nos. 5 to 18 on the basis of the written complaints submitted by the petitioner dated 28.09.2026 (Annexure P/1) and 29.09.2026 (Annexure P/2), and to initiate a prompt and fair investigation in accordance with law;

10.2.

Issue an appropriate Writ, Order, or Direction directing the state police authorities to provide adequate police protection to the petitioner and his family members, so as to protect their life, personal liberty, and physical safety, and to enable them to reside peacefully at their Village Bhathori without any fear, threat, or interference from private Respondent Nos. 5 to 18;

10.3.

Issue an appropriate Writ, Order, or Direction restraining private Respondent Nos. 5 to 18, their agents, associates, or representatives, from illegally entering upon, interfering with, or obstructing the petitioner's peaceful possession and ongoing construction over the subject land bearing Khasra No. 313/2 (admeasuring 411.53 sq. situated at Village Bhathori, District meters) Mahasamund;

10.4.

Issue an appropriate Writ, Order, or Direction directing the departmental authorities to initiate appropriate disciplinary action against Respondent No. 4 (Station House Officer, P.S. Basna) for gross dereliction of their duty;

10.5.

Pass any such other order(s) or direction(s) as this Hon'ble Court may deem fit, just, and proper in the facts and circumstances of the case, in the interest of justice.”