- (1.) Writ Petition (Crl.) D. No. 22040 of 2008 (since renumbered as Writ Petition (Crl.) No. 91 of 2008) was filed by one Leila David in this Court on 4th August, 2008, under Article 32 of the Constitution of India, inter alia, for the following reliefs: 1. Writ of Mandamus directing the Maharashtra Govt. to ensure that the Petitioner is able to reside in her home without any illegal interference, threats, harassment or visits from the police.
(2.) Writ of Mandamus directing Director of CBI/ Ministry of Home Affairs- organize Interpol protection to Ms. Lydia Desai, Mrs. Priscilla D'souza and Ms. Rebecca Desai in Australia.
(3.) Writ of Mandamus directing army protection to BOSS School members and their families in India, since all levels of police, politicians and judges are involved in this Genocide and the situation is set to escalate.;