Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.309 OF 2009
STATE OF MAHARASHTRA & ORS. Petitioner(s)
VERSUS
RAJENDRA SADANAND BARMA & ANR. Respondent(s)
O R D E R
Heard both sides.
The Respondent has no objection for transfer of the case. In the facts and
circumstances of the case, we order for transfer of P.I.L.No.133 of 2007 (Dr.Rajendra
Sadanand Barma & Anr. Vs. State of Maharashtra & Ors.) from Bombay High Court to
this Hon'ble Court and tag this matter with W.P.(C)No.196 of 2001 (People's Union for
Civil Liberties Vs. Union of India & Ors.).
The transfer petition is allowed accordingly.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(Dr.B.S.CHAUHAN)
NEW DELHI;
13TH AUGUST, 2009.