N K BINDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition was disposed of by this Court on 28th July, 2004, with the following directions:-

(2.) The above directions were issued after hearing learned counsel appearing for the parties as well as amicus curiae and on the basis of a consensus arrived at on the aspects enumerated above. At the time of the issuance of the above directions this Court observed that ' 'in view of this nothing more is required to be done', and that - 'the petition be placed before the Court on 5th January, 2005 for compliance of the directions'. The matter was thereafter adjourned on various dates to enable the Inquiry Officer to submit his Report.

(3.) The Inquiry Report is stated to have been filed before 13th November, 2006 in sealed cover. On that date this Court directed that copies of the Inquiry Report be furnished by the Trust to the amicus curiae and also to the counsel for the State Government for due compliance. The amicus curiae was directed to submit his response to the Inquiry Report and also place on record his suggestions in the matter. The petitioner, Union of India and State Government were also directed to file their response and suggestions, if so advised. Thereafter, objections to the Report were filed by the petitioner as well as respondent no.5, namely, Shri Adya Katyayani Shaktipeeth (Mandir) Trust. The amicus curiae also filed a Report along with his suggestions in sealed cover.