SATYAPAL ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) ACTING Pro-bono publico, the petitioner has filed this petition on 1-5-1990 under Article 226 of the Constitution of India for the under noted reliefs.

(2.) THE petition is supported by the petitioner's own affidavit dated 2-5-1990 which states that contents are "true to my own knowledge and belief" and affidavit dated 2-5-1990 of one Shri Moolchand Jain. Detailed affidavit, running into 119 pages, is filed by the petitioner on 29-7-1992 in support of the petition and prayer for ad interim writ.

(3.) THE Deputy Secretary to Government, General Administrative Department (GAD), Jammu and Kashmir, Jammu has filed the affidavit in opposition. The petitioner filed the rejoinder on 18-7-1995. Respondent No. 1 filed the reply with affidavit. Respondent No. 1 also filed the counter-affidavit, dated 4-6-1993. Respondent No. 2 also filed detailed return on 23-2-1995. The petitioner has filed I. A. No. 225/96 for compensation to the families of those killed by the militants. This application is also opposed. Petitioner has filed IA 5424/96, which is opposed.