- (1.) We have heard learned counsel for some time.
(2.) A chart of 62 cases allegedly of extra judicial executions in Manipur has been filed as Annexure P-2 to the writ petition. These 62 cases relate to more than 62 persons. The exact number of persons is not immediately available but can be gathered from the chart.
(3.) We find that the information in the chart is of the year 2012. We would like to know the information as on 18th July, 2015. The latest information as available with Union of India, State of Manipur and NHRC should be made available and incorporated in the chart. Learned Amicus Curiae should put it in the form of chart similar to the chart at Annexure P-2 carrying same serial number so that it is easy to cross-check and appreciate the information.;