We have heard learned counsel for some time.

2. A chart of 62 cases allegedly of extra judicial executions in Manipur has been filed as Annexure P-2 to the writ petition. These 62 cases relate to more than 62 persons. The exact number of persons is not immediately available but can be gathered from the chart.

3. We find that the information in the chart is of the year 2012. We would like to know the information as on 18th July, 2015. The latest information as available with Union of India, State of Manipur and NHRC should be made available and incorporated in the chart. Learned Amicus Curiae should put it in the form of chart similar to the chart at Annexure P-2 carrying same serial number so that it is easy to cross-check and appreciate the information.

4. Learned counsel for the parties shall furnish the information within two weeks from today i.e. on or before 27th July, 2015.

5. List the matter on 3rd August, 2015 at 2.00 pm.

6. Learned Amicus Curiae shall give an advance copy of the chart to learned counsel appearing in the matter.

7. We have gone through the report that was prepared by Hon. Mr. Justice Sanjay Hegde, Mr. J.M. Lyngdoh, Chief Election Commissioner and Mr. Ajay Kumar Singh, Former Director General of Police and Inspector General of Police, Karnataka.

8. We have requested learned counsel to assist us in the matter on the future course of action that will need to be taken which is to say whether further investigations are required in the matter and if so, by whom and whether there is any need for any monitoring of those investigations whether by the Manipur High Court or by the NHRC.

9. This issue will be discussed on 3rd August, 2015. On going through the records, we find that learned Amicus Curiae has put considerable amount of effort. She may be remunerated to the extent of L 2 lacs for the time being. This amount should be shared equally between the Union of India and the State of Manipur and the remuneration shall be given to her before the next date of hearing.