LAWS(DLH)-2018-12-374

ASSOCIATION OF THE VICTIMS OF UPHAAR TRAGEDY (A.V.U.T.) THR. ITS GENERAL SECRETARY MR. R. KRISHNAMOORTHY Vs. UNION OF INDIA

Decided On December 17, 2018
Association Of The Victims Of Uphaar Tragedy (A.V.U.T.) Thr. Its General Secretary Mr. R. Krishnamoorthy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Referring to the list of documents filed by Delhi Police on 05.12.2018, Mr. Pahwa, the learned Senior Advocate for the petitioners submits, that at page 5 of the said document, oddly cases against Ansal Properties have been listed. The examination in the present case is apropos one Sushil Ansal and the issuance of a passport to him by the Regional Passport Office (RPO), Delhi. Mr. Trideep Pais, the learned counsel for R-2/Delhi Police seeks time to file an affidavit through the ACP concerned apropos the documents filed and to bring better particulars on record, especially in view of the submission made by Mr. Pahwa that cases against Sushil Ansal have been pending since 1997, and even subsequent thereto many other criminal proceedings were initiated against Sushil Ansal. These cases too should have been mentioned in the list of cases against the said person as being prior to 2012.

(2.) Mr. Pais, further submits that proceedings have been initiated against three police officers who had given the Police Verification Report dated 22.10.2013 in favour of respondent no.4. The officers whose signatures are on the Police Verification Report have been called for questioning by Delhi Police. Two of the said officers have since retired. Nevertheless, the Police are stated to be looking into the matter in right earnest. They seek two days' time to file a Status Report with all requisite particulars.

(3.) Mr. Pahwa draws the Court's attention to the application filed by Sushil Ansal, especially regarding information on Report of Delhi Police, to the effect that no criminal proceedings were pending against him in any criminal court or that he has not travelled abroad. The police report also certified that the applicant has not travelled outside the country, but in fact, he had travelled outside the country. Information furnished by R-4 against queries 5 to 9 are in the negative. These queries are as under: