C.GIRISH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Writ Petition is filed seeking for the following reliefs:

(2.) It is the contention of the petitioners that in the report dtd. 12/3/2020, the fourth respondent - Commission, at para 18, has issued certain recommendations. That, a reading of the said recommendations disclose that they are in the nature of directions and the same is beyond the scope of Sec. 18 of the Protection of Human Rights Act, 1993[Hereinafter referred to as the 'Act'].

(3.) The fourth respondent is constituted by virtue of Sec. 21 of the Act. The relevant provisions of the Act i.e., Sec. 18 and Sec. 29 are extracted hereinbelow for ready reference: