PRITHVIS CHAKRAVARTI Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) By means of this petition under Article 32 of the constitution the petitioner who is the Chief of bureau of 'aajkal' a Bengali language daily newspaper claims relief for issue of amandamus directing respondents to permit the petitioner to interview Satwant Singh and Kehar Singh who have been sentenced to death and are at presently lodged in Tihar Jail, New Delhi.

(2.) After hearing Shri A. K. Sen learned counsel for the petitioner we are of the opinion that the petitioner has no fundamental right to interview a condemned prisoner. This question is well settled by the decisions of this court, reference may be made to Sheela Barse v. State of Maharashtra, 1987 (4) SCC 373. The present petition under Art. 32 of the Constitution is not maintainable and is accordingly dismissed.