MAMTA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) INITIALLY , a writ petition, in the form of Public Interest Litigation (for short "PIL"), being WP No.3321 of 2004, was filed by Forum for Fact Finding Documentation and Advocacy, Raipur, seeking following reliefs :

(3.) THE aforesaid order was passed by this Court in the light of directions issued by the Supreme Court in the matter of "In Re. Death of 25 chained inmates in Asylum Fire in Tamil Nadu" Saarthak Registered Society and Another v. Union of India and Others"AIR 2002 SC 3693.