AMINUDDIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) It is pointed out that the legal heirs of the victims who had died on account of alleged firing by the CISF during the Assembly Elections in April, 2021, have already filed the petitions being WPA (P) 97 of 2022, WPA (P) 98 of 2022 and WPA (P) 99 of 2022.2. Learned counsel for the petitioner in the public interest petitions being WPA (P) 119 of 2021 and WPA (P) 121 of 2021 does not dispute that there is no necessity to maintain the separate public interest petition. 3. Hence, WPA (P) 119 of 2021 and WPA (P) 121 of 2021 are dismissed as not maintainable. 4. Learned counsel appearing for the Union of India and learned Advocate General appearing for the State are granted four weeks time to file their affidavits-in-opposition, thereafter affidavit-in-reply be filed within one week. List on 13/6/2022.