BISHNU KUMAR BUDHIA Vs. STATE OF JHARKHAND &ORS

JUDGEMENT

(1.) The learned counsel for the petitioner states that he has taken steps for removal of the defects, as pointed out by the office.

(2.) The petitioner by way of filing this writ petition under Articles 226 and 227 of the Constitution of India has prayed for issuance of appropriate writ/order directing the respondents to immediately and forthwith provide adequate police protection for the property of the petitioner situated within Mouza and P.S. Hindpiri, portion of M.S plot nos. 625,626,627 having a total area of 736 kaaris(40 Kathas) more or less, which is under threat of miscreants and anti-social elements who are being facilitated by some employees of the State Government by abusing their official powers.

(3.) Heard the learned counsel appearing for the petitioner as well as the learned counsel for the State-Respondents. Perused the materials placed on record The learned counsel appearing for the petitioner by referring annexure-11 of the writ petition pointed out that the petitioner made representation addressed to the Secretary, Home Department, State of Jharkhand, Ranchi on 30.5.2013 in respect of the subject matter of the writ petition but, in fact, the petitioner is required to make representation before the Director General of Police, State of Jharkhand so that after consideration of the representation, he can issue necessary direction for providing the police protection in accordance with law to the petitioner.