NATIONAL AMNESTY Vs. R. R. PATIL

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) This is second Public Interest Litigation filed with regard to the same subject matter, through the same Advocate but, by another so called nongovernment organisation. The First Writ Petition was filed by Press Group of Maharashtra being Criminal Writ Petition No. 1693 of 2009 for more or less similar reliefs. The reliefs claimed in that Writ Petition read thus:

(3.) The above said Writ Petition was disposed of on 3 rd December, 2009 by this Court. The order reads thus: