- (1.) Gram Panchyat of village Jhoke-Hari-Har, District Ferozepur, has filed this petition for a writ of prohibition, restraining the respondents from carrying on firing operations at the Kasu Begu firing range in the revenue estate of the village aforesaid.
(2.) On notice of motion having been issued, written statement has been filed on behalf of the respondents and in para 4 thereof, detailed precautions taken and required to be taken are mentioned, so, it is not considered necessary to refer the same as during arguments it has been suggested by counsel for the petitioner that more precautionary measures be taken, which are summarised as under:- (i) Boundary line to be strengthened by mud raising; (ii) Height of the Butt to be raised to 20 feet; (iii) Target of firing should not be towards the village side; (iv) Prior notice to Sarpanch of the village to be given so that caution may be sounded in the village; (v) If the necessary more area for the firing range be requisitioned; (vi) Medical help should be readily available in case of mishap. (vii) In all cases of mishap, enquiry should be held and adequate compensation paid to the victims.
(3.) Purpose of summarising the aforesaid points is that intention of the respondents is pointedly brought out towards them and the respondents are directed to do the needful in accordance with law and if law does not permit, even otherwise to make provision at least for providing medical help and taking steps for holding enquiry and payment of compensation.;