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.