MOHD. HAROON Vs. UNION OF INDIA

JUDGEMENT

(1.) Taking note of the fact that this Court has entertained Writ Petition (Crl.) No. 155 of 20137 filed by Mohd. Haroon and others, as well as WP (Crl.) No. 158 of 2013, filed by the Supreme Court Bar Association and pursuant to the direction of this Court dated 12-9-20131, the Union of India, as well as the State of Uttar Pradesh, Respondents 1 and 2 respectively, have filed their response with regard to various steps including the relief to the stranded persons and of the fact that this Court is monitoring the entire incident, we feel that in the interest of all concerned, the matter pending before the Allahabad High Court, namely, WP (PIL) No. 49526 of 2013, is to be heard along with the above matters.

(2.) Accordingly, we direct that Writ Petition (PIL) No. 49526 of 2013 pending on the file of the High Court of Allahabad be transferred to this Court. All the counsel are agreeable for this transfer. The Registrar, High Court, is directed to transmit all the papers pertaining to the said writ petition to this Court forthwith.

(3.) It is made clear that any grievance pertaining to the incident that took place on 27-8-2013 at Muzaffarnagar and nearby places, the aggrieved persons are to approach only to this Court for necessary relief/directions.