A ANASURYA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) All these writ applications relate to killing of (1) Nalla Adi Reddy @ Shyam, (2) Erram Reddy Santosh Reddy @ Mahesh, (3) Sheelam Naresh @ Murali and (4) Singam Laxmirajan, allegedly by police on 2-12-1999 in Koyyur Forest at Mallaram village, Malahar Mandal, Karimnagar District in a police encounter.

(2.) The prayer in one of the writ petitions being W.P.No. 24992 of 1999 filed by the mother of one Erram Reddy Santosh Reddy @ Mahesh is to direct the Fourth respondent, the State of Andhra Pradesh to get the matter investigated by an independent agency in terms of the directions issued by the National Human Rights Commission as contained in its letter dated 29-3-1997 addressed to the Chief Minister of the State of Andhra Pradesh.

(3.) Two facts that have been admitted by the parties are: (1) that the matter is pending investigation by the National Human Rights Commission; and (2) that the National Human Rights Commission, in a letter addressed to the Chief Minister dated 29-3-1997 inter alia stated: