ALEX ISAAC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives notice on behalf of the respondent No.1 -State. Mr. Kamat, waives notice on behalf of the respondent No.2.

(3.) By this petition, the petitioner seeks a direction to take legal action against the concerned persons responsible for his illegal arrest and detention. The petitioner also seeks compensation of Rs.50.00crores for his illegal arrest and for violation of his right under Article 21 of the Constitution of India. Direction is also sought to recover the said compensation from the respondents.