People's Union For Civil Liberties v. Union Of India & Others

A final report summarising the recommendations of the Committee has been received from Justice D.P. Wadhwa, pursuant to our order dated 17.09.2012. Learned counsel for the parties submit that they did not have the advantage of going through the final report. They pray for issue of copies to them or at least uploading of the recommendations on the Website of the Supreme Court of India to enable each one of them to download a copy of the report and file their response. We accordingly direct the Registry to either prepare copies for delivery to the counsel appearing in these cases or if it is otherwise permissible upload the report on the Website of the Supreme Court of India so as to enable each one of the counsel to get a copy of the same for its use. Learned counsel for the State Governments concerned shall also respond to the report and recommendations summarised by Justice Wadhwa.

Mr. PP Malhotra, ASG, assures the Court that the learned Attorney General for India, who is not available today will appear and assist the Court on the next date of hearing.

Post on 8.2.2013 at 2.00 PM.

We are at this stage informed that two reports have been received from the office of Mr. N.C. Saxena - Commissioner. Learned counsel appearing for the State Governments seeks time to file their objections to the said reports. They are free to do so on or before the next date of hearing. Advance copies of the same be furnished to Mr. Colin Gonsalves, Sr. Adv., appearing for the petitioner.

As prayed by Mr. PP Malhotra, ASG, list IA No. 98/2010 in WP (C) No. 196 of 2001 also on the next date of hearing.