PRAJWALA Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) Heard the learned counsel.

(2.) We have gone through the affidavit dated 16th November, 2015 filed on behalf the Ministry of Women & Child Development, Government of India.

(3.) It has been submitted in the said affidavit that the Ministry of Home Affairs shall set up the "Organized Crime Investigative Agency" (OCIA). We hope that before 30th September, 2016, OCIA shall be set up and also hope that it is made functional before 1st December, 2016 looking to the importance of the issue before us.