K.K. RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) These Writ Petitions have been filed seeking transfer of investigation to the Central Bureau of Investigation along with a prayer for payment of adequate compensation.

(2.) Learned AGP/Government Advocate takes notice for the official respondents. As no adverse order is being passed against the private respondents, notice to the private respondents is dispensed with.

(3.) It is the case of the petitioners that they are public minded citizens who have filed the writ petitions upon coming to know of the incident of stampede at Karur District in Velusamypuram, Karur Erode Highway, which was attended by thousands of people in which the lives of 41 people were robbed, which included even tender aged children and in which many persons were also grievously injured, who had gathered for the political meeting conducted by Tamizhaga Vetri Kazhagam.