Q. Who were the advocates involved in the case Extra-Judicial Execution Victim Families Association vs Union of India?

For the Appellant ---------- For the Respondent ----------

Q. What are the equivalent citations for Extra-Judicial Execution Victim Families Association vs Union of India ?

The equivalence citation are(2016) 14 SCC 576 3 ; LQ/SC/2015/1638 ;

Q. What was the bench assigned for the case Extra-Judicial Execution Victim Families Association vs Union of India?

HONBLE MR. JUSTICE MADAN B. LOKUR, HONBLE MR. JUSTICE UDAY U. LALIT

Extra-Judicial Execution Victim Families Association Vs. Union Of India On 09 December, 2015

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Extra-judicial Execution Victim Families Association v. Union Of India

(Supreme Court Of India)

Writ Petition (Criminal) No. 129 Of 2012 With Writ Petition (C) No. 445 Of 2012 | 09-12-2015

1. In these writ petitions, certain submissions have been attributed to the learned Attorney General for India which were not made in the Court and certain observations have also been attributed to this Court, which too were not made.

2. We issue notice to The Sangai Express, through its editor, Rajesh Hijem, The Imphal Free Press, through its editor, Pradip Phanjoubam, the Mail Today, through its Editor-in-Chief, Sagarika Dubey, The Naharolgi Thoudang, through its editor, Khoirom Loyalakpa and Harish V. Nair, who has written these articles in The Sangai Express and the Mail Today to explain the circumstances in which the statements attributed to the learned Attorney General for India and to this Court were made.

3. Let notice be issued returnable on 8-1-2016.

4. The newspaper reports containing the statements attributed to the learned Attorney General and to this Court are marked as Annexure A collectively.

5. The individual newspaper report will be sent along with the notice.

6. Arguments heard in part.

7. List the matter tomorrow (10-12-2015) at 10.30 a.m. as part-heard matter.

Advocate List

For the Appellant ---------- For the Respondent ----------

Bench

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY U. LALIT

Eq Citations

(2016) 14 SCC 576 3
LQ/SC/2015/1638

Head Note

Constitution of India — Arts. 129, 136 and 141 — Misreporting of proceedings — Attorney General and Supreme Court — Certain submissions attributed to Attorney General and certain observations attributed to Supreme Court which were not made in Court — Notice issued to newspaper editor concerned