1. The Court has been convened through video conferencing due to Covid-19 pandemic.
2. Notice of motion.
3. Keeping in view the urgency of the situation, notice be served forthwith upon respondents No.1 to 3 through the Advocate General, Punjab and respondent No.4 through the Additional Solicitor General of India, telephonically. A copy of the petition be sent to both of them by e-mail.
4. Respondents No.2 and 3 are directed to personally ensure that the petitioners and the other persons alleged to be illegally detained at House No. 179, Guru Arjan Dev Colony, Rajpura, District Patiala, are provided a safe exit with adequate security and no harm is caused to anyone of them.
5. Report be submitted before this Court on 12.07.2021 at 02.00 P.M.
6. Copy of this order be given to counsel for the petitioners under the signatures of the Special Secretary.
