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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. 143