A.C. Upadhyay, J. - (1.) This is an application under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus. The prayer of the petitioner reads as follows : "Under the premises aforesaid it is therefore prayed that your lordship may be pleased to admit this petition, call for the records, issue rule calling upon the respondents to show-cause as to why the writ in the nature of mandamus or any other appropriate writ, order or direction should not be issued directing the respondents to ensure that the petitioners are not unnecessarily harassed by army personnel and other miscreants and after hearing the parties the cause/s as being shown if any be pleased to make rule absolute and also may be pleased to pass such other order/orders as your lordship may deem fit and proper."
(2.) Heard Mrs. S. Dutta learned Counsel for the petitioners and Mrs. B. Goyal, learned G.A. Assam.
(3.) The petitioners alleged that a few persons, who have joined together with the army personnel, introduced themselves as S.U.L.F.A. and they have been giving harassment for a period almost six months and threatening the petitioners to implicate false accusations against them. It is also alleged by the petitioners that the miscreants under the banner of S.U.L.F.A. came every alternate two weeks and threatened the petitioners and their family with dire consequences if cash amount demanded by them was not paid. The petitioners further stated that those S.U.L.F.A. miscreants also stalked at the residence of the petitioner at night in drunken state and tortured them mentally and abused them with filthy words. The petitioners were also threatened not to lodge any complaint in the police station. Even though a memorandum was submitted before the Chief Minister though the Deputy Commissioner, Tinsukia by the All Assam Moran Students' Union on 18.2.2008, however, that did not yield any fruit.;