DILIP K BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have examined the affidavit filed on behalf of State of meghalaya with regard to compliance with the various directions issued in D.K. Basu's case. Learned counsel appearing for the State submits that with regard to directions k, o, p, q, r & s, an additional affidavit shall be filed giving various details. Let the needful be done within four weeks.

(2.) We have also perused the affidavits filed by the U.Ts of lakshadweep, Dadra & Nagar Haveli & Daman & Diu. Mr. Mahajan, learned senior counsel appearing for the U.Ts. submits that insofar as direction 'h' is concerned, steps were being taken to appoint panel of Doctors and that within four weeks he shall inform the court about the appointment of the panel. He also submits that he would clarify the stand of the State government with regard to compliance with direction 'j', within the same period. We grant the prayer.

(3.) A perusal of the affidavit of U.T. of Andaman & Nicobar Island shows that various directions have been complied with.