- (1.) Heard Shri Anand Kumar, learned counsel for the petitioner and Shri Anand Singh, learned Standing Counsel for the State-respondents.
(2.) The petitioner has invoked the writ jurisdiction of this Court against the alleged illegal action of respondent no.4 in sending muscle-men for recovery of the loan taken by him for the purposes of purchasing motor vehicle.
(3.) The submission of learned counsel for the petitioner is that the respondent no.4 cannot take law into his own hands and that the District Magistrate be directed to take strong action against the respondent no.4.;