AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioner and learned counsel for the respondents.
The present writ petition has been filed for the following reliefs as formulated by the petitioner --
"(i) For issuance of writ in the nature of mandamus commanding and directing the respondents specially respondent no. 4, the Sub Divisional Officer, Banka to dispose of the Misc. Case No. 1490/2017 filed by the petitioner for initiation of proceeding under Section 144 of Cr.P.C., against respondent no. 8 and 9 in which Case No. 1490/2018 was made later on and notice under Section 107 Cr. P.C. was issued to Respondent No. 8 and 9;
(ii) For issuance of writ further in the nature of mandamus commanding and directing the police officials, i.e. Respondent no. 6 and 7 to protect the life and property of the petitioner from Respondent No. 8 and 9 and take action against Respondent no. 8 and 9 who time to time loot the paddy crops from the land of the petitioner;
(iii) And/or pass such other relief or reliefs to which the petitioner found to be entitled in the interest of justice."
It is submitted that the petitioner filed an application before the Sub-divisional Officer, Banka vide Misc. Case No. 1490 of 2017 for initiation of a proceeding under Section 144 Cr.P.C., against respondent nos. 8 and 9 which was subsequently numbered as Case No. 1490 of 2018. The Subdivisional Officer sought an enquiry report from the Anchal Adhikari, Dhoraiya vide D.R. No. 2307 dated 31.10.2017, in compliance of which enquiry report dated 12.05.2018 (Annexure-5) came to be submitted by the Rajaswa Karmchari to the Anchal Adhikari, Dhoraiya and forwarded to the Subdivisional Officer, Banka by letter dated 17.05.2018. It is submitted that though a notice under Section 107 Cr.P.C. was issued, nothing has been done with regard to initiation of proceeding under Section 144 Cr.P.C. even after lapse of two years since filing of the Miscellaneous Case aforesaid.
Having regard to the nature of the grievance of the petitioner, this Court directs the Sub-divisional Officer, Banka (Respondent no. 4) to look into the matter and dispose of Misc. Case No. 1490 of 2018 pending before him expeditiously in accordance with law and in any event preferably within a period of four weeks from the date of receipt/production of a copy of this judgment.