BAKHSHISH KAUR, J. - (1.) THE petitioner has filed this contempt petition under Section 12 of the Contempt of Courts Act (in short 'the Act'). It is alleged that the respondents have deliberately violated the decree passed by the Civil Judge (Senior Division), Patti.
(2.) GAJJAN Singh-petitioner claiming himself to be in possession of the land measuring 9 kanals 7 marlas (as mentioned in the judgment Annexure P-1 but 7 kanals; 9 marlas as mentioned in the petition) filed a civil suit No. 145 of 20.6.2000 for permanent injunction restraining Balkar Singh, Anokh Singh and Bikkar Singh from dispossessing him forcibly except in due course of law. Bikkar Singh and other defendants though contested the claim of the petitioner, did not lead any evidence to support their pleas raised in the written statement, therefore, the learned Civil Judge (Senior Division), Patti decreed the suit in favour of the petitioner. Copy of the judgment is Annexure P-1.
(3.) ON November 9, 2000, as averred in the petition, respondent Nos. 1 to 9 along with three policemen, came to the fields of the petitioner and started ploughing the fields with tractor. The petitioner pleaded with them not to damage the wheat crop sown by him. He had also submitted certified copy of the judgment and decree dated 3.11.2000 and apprised them of the situation that he is in possession of the land for the last 20 years. Shri Tarsem Lal, Assistant Sub Inspector before whom the order was produced tore away the copy of the order and remarked that in the area he is the sole authority and this piece of the paper is not help to the petitioner. The petitioner has also met respectables of the village and the matter was taken by Shri V.K. Malhotra, President of All India Welfare Sangarsh Committee and representations were sent along with copy of the decree as well as revenue record to Chief Justice of Punjab and Haryana High Court, D.G.P. Chandigarh, I.G. Amritsar, D.C. Amritsar, SSP Tarn Taran, DSP Bhikhi Wind. The Deputy Superintendent of Police marked the representations for enquiry to the SHO Bhikhi Wind, but again the petitioner had to face the wrath of Shri Tarsem Lal, ASI-respondent No. 1 as he came to the house of the petitioner and in his absence threatened his family members of teaching the petitioner a lesson.;