S S AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been placed before this Court pursuant to an order passed by the Honble Supreme Court on 16th March, 2001 titled (S. S. Ahluvalia v. Union of India and others) (S. C.)74 : 2001 (4) S. C. C. 452.

(2.) IN the wake of assassination of Smt. Indira Gandhi on October 31, 1984, there were several killings of Sikhs in Delhi and other parts of the country between October 31, 1984, and November, 1984. A Commission was also constituted headed by Honble Mr. Justice R. N. Misra (Retd.) which made an inquiry and submitted a report confirming killings of Sikhs.

(3.) A petition being Civil Writ Petition No. 1429 of 1996 (Bhajan Kaur v. Delhi Administration) was filed in the High Court of Delhi claiming compensation to the dependants of the victims. The High Court of Delhi by a judgment dated 5th July, 1996, reported in 1996 (III) AD (Del.) 333, allowed the petition and issued certain directions.