- (1.) The departed soul of Shri Gobinda Mukhoty would feel satisfied with the result as he had done yeoman's service to protect the precious lives of the tribals who used to go to collect firewood etc. but became victims of firing in the range. He devoted his life and was an ardent champion of human rights of the underprivileged and one of the cases which he had left unfinished, is this case which we are now disposing of partly. In this case, on account of test firing practices being organised at a test firing range near Itarsi in Madhya Pradesh, several of the tribals are becoming victims of the firing and some of them succumb to the injuries and several sustain grievous injuries. That resulted in filing this writ petition. This court, by order dated 18/3/1994 (Sudip Mazumdar v. State of M. P. , 1994 Supp (2) SCC 327 by a Constitution bench, had accepted the recommendations made by High-level Committee of the government constituted pursuant to an order passed by this court. The recommendations, as accepted by this court, are as under: (I) The substitute plans of erecting barbed wire fencing around the four target areas have been worked out and is as per sketch P. , Q. and Q1. (Ii) DSC personnel will be deployed to patrol the target areas to prevent unauthorised entry by metal-pickers into the target area and to protect the barbed wire. (Iii) Watch-towers will be constructed around the fencing to provide effective field of observations to the DSC guards to carry out duties at (ii) above. (Iv) Approach roads to the target areas will be constructed for easy access. (V) Additional transport will be provided to CPE Itarsi to ferry DSC troops to and fro to target areas and to convey food and other essential requirements to them while on duty. "this court gave the direction as under: "We direct the government to accord sanction in terms of its own prayer in Criminal Miscellaneous Petition No. 1360 of 1994 immediately so as to allow the tender process to be completed and the work to commence within 3 months from today. The actual physical execution of the work for which 24 months' time is indicated in the aforesaid note, shall be reduced to and completed in a period of 18 months. "
(2.) For compliance thereof, the matter was adjourned from time to lime and ultimately time was extended by order dated 12/1/1996 to submit full compliance report. Today, an affidavit has been filed by Brigadier Kuppuswami Ramani who is in charge of central Proof Establishment, Itarsi. As per the report, full compliance of the directions issued by this court has been made. We accept the report and close the matter on implementation part.
(3.) The writ petition is accordingly disposed of partly. The proceedings in this writ petition are accordingly closed. On maintainability, reference is awaiting the decision of the Constitution bench.;