GHANSHYAM UPADHYAY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Permission to appear and argue in person is granted. We have heard the petitioner(s)-in-person, Mr. Salman Khurshid, learned Senior Counsel for the petitioner, Mr. Sanjay Parikh, learned Senior Counsel for the applicant(s), and Mr. Tushar Mehta, learned Solicitor General appearing for the respondents - State of Uttar Pradesh, and perused the record.

(2.) Mr. Mehta, learned Solicitor General, displayed on the computer screen, the draft of a notification appointing an independent three-member Commission to inquire into the incidents mentioned in the present writ petitions. As per the draft of the revised notification, the Commission is to comprise of the following persons :

(3.) The proposed Terms of Reference of the said Commission were also read out for the benefit of the Court as well as the learned counsel appearing in the matter. After hearing all the learned counsel, certain modifications were suggested and they were agreed to be carried out.