ABDUL REHMAN JAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) We are informed by the counter-affidavit filed on behalf of the State of West Bengal, the 4th respondent that a ban has been imposed by Public Notice dt. 19th August, 1985 on the Export of Human Skeletons or parts thereof, and that no such export is permitted from the State of West Bengal from that date. That does not, however, dispose of the question as to whether there are persons responsible for committing the offences alleged in the Writ Petition during the period 19th August, and if so whether any action has been taken against them by the States concerned. We direct that State of Bihar, State of West Bengal, State of Orissa. State of Assam to institute respective enquiries into this matter so far as the matter falls within their respective jurisdictions and to take action, whether it is found called for, for prosecuting the offenders. Notice of this order will be served upon the States and the Chief Secretaries concerned. We trust that the enquiries will be completed within three months from today.

(2.) The Writ Petition is disposed of accordingly.