Full Judgment Text
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PETITIONER:
R.S. SODHI, ADVOCATE
Vs.
RESPONDENT:
STATE OF U.P.
DATE OF JUDGMENT21/08/1991
BENCH:
MISRA, RANGNATH (CJ)
BENCH:
MISRA, RANGNATH (CJ)
KULDIP SINGH (J)
CITATION:
1994 SCC Supl. (1) 142 1991 SCALE (2)463
ACT:
HEADNOTE:
JUDGMENT:
ORDER
W.P. No. 1141 of 1991
1. We have already a public interest litigation filed by
Mr R.S. Sodhi, an advocate of this Court related to the
killings and the matter has been taken cognizance of by this
Court. Even counter-affidavits have been filed by some of
the respondents. We do not consider it necessary that there
should be another public interest litigation over the same
issue. Accordingly we decline to entertain the writ
petition.
W. P. No. 11 18 of 1991
2. Learned Advocate-General appearing for the State of
U.P. says that all possible protection would be provided to
the legal representatives and other persons who would like
to appear before the Commissioner and no harassment would be
permitted to be caused to them by the local police.
3. We are of the view that for an effective disposal of
the writ petition Union of India should be impleaded as a
party. Mr Sodhi has told us that given a week’s time such a
petition will be filed. When such a petition is filed
notice may issue to the Union of India without the matter
being listed again. The matter is fixed for September 25,
1991 for Union of India’s response.
4. The learned Advocate-General has further told us that
all arrangements have been made to make the Commission’s
sittings effective and the inquiry would commence soon. As
an interim measure of compensation we direct that in respect
of each of the deaths (total number being ten) an interim
compensation of Rs 50,000 (Rupees fifty thousand) shall be
paid within four weeks from today.
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