NATIONAL HUMAN RIGHTS COMMISSION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, Mr. Prashant Bhushan has expressed unwillingness to continue as the Amicus Curiae and requested that he may be relieved from the case. We accede to the request and appoint Mr. Rohinton Fali Nariman as an Amicus Curiae to assist the Court in this case.

(2.) Mr. Bhushan states that he will return the papers of the case received from the office in a sealed cover. On receipt of the record, the office shall forward the same to Mr. Nariman. Report dated 20th October, 2010 on further investigation against Shri M.K. Tandan Etc. has been filed by the Chairman and one of the Members of the Special Investigation Team. According to the report, the investigation is likely to be concluded within afortnight. The report is taken on record.

(3.) Let the final report be filed before the next date List on 2nd December, 2010, at 3.00 p.m. for consideration of the reports.