KRISHNA MOHAN SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the petitioner and also the counsel for the respondents.

(2.) Numerous orders had been passed earlier in this writ petition dealing with various aspects of the case. On 16/03/1998, this court required the petitioner to give in writing the issues which survived in the writ petition in respect of which directions from this court were necessary.

(3.) Pursuant to the said direction, the petitioner filed an affidavit dated 16/04/1998. Two categories under which issues were stated to arise were: Firstly, alleged arbitrary functioning of the Bhopal Gas Relief tribunal; and secondly, with regard to the medical facilities.