AMAR SINGH VIRK (PIL CRIMINAL) Vs. UNION OF INDIA (UOI) AND ANR.
LAWS(ALL)-2010-10-368
HIGH COURT OF ALLAHABAD
Decided on October 19,2010

Amar Singh Virk (Pil Criminal) Appellant
VERSUS
Union Of India (Uoi) And Anr. Respondents

JUDGEMENT

- (1.) MISB 2525 -1997 Amarjeet Singh v. Union of India. MISB 2536 -1997 Kahar Singh v. Union of India. MISB 3294 -1997 Darshan Singh and v. Union of India. MISB 2537 -1997 Jaswant Singh v. Union of India. MISB 2135 -1997 Charanjeet Singh v. Union of India and Ors. MISB 2136 -1997 Avtar Singh v. Union of India and Ors. MISB 2137 -1997 Amarjeet Singh v. Union of India and Ors. MISB 2513 -1997 Daljeet Singh v. Union of India. MISB 2128 -1997 Amar Singh v. Union of India and Ors. MISB 1943 -1997 Manik Singh v. Union of India. MISB 1944 -1997 Ram Singh v. Union of India. MISB 1945 -1997 Sucha Singh v. Union of India. MISB 2123 -1997 Gur Bachan Singh v. Union of India and Ors. MISB 1942 -1997 Narveer Singh v. Union of India. MISB 1946 -1997 Balbeer Singh v. Union of India. MISB 1938 -1997 Joga Singh v. Union of India. MISB 1939 -1997 Har Bhajan Singh v. Union of India. MISB 1940 -1997 Bhagwanti v. Union of India. MISB 1941 -1997 S. Puran Singh v. Union of India. MISB 2133 -1997 Bhupinder Kaur v. Union of India and Ors. MISB 1929 -1997 Inderjeet Singh v. Union of India. MISB 1947 -1997 Harpreet Singh v. Union of India. MISB 2126 -1997 Harbhajan Singh v. Union of India and Ors. MISB 2127 -1997 Rajendra Singh v. Union of India and Ors. MISB 2124 -1997 Joginder Singh v. Union of India and Ors. MISB 2125 -1997 Man Singh v. Union of India and Ors. MISB 2129 -1997 Balvinder Singh v. Union of India and Ors. MISB 2132 -1997 Malkit Singh v. Union of India and Ors. MISB 2130 -1997 Inder Singh v. Union of India and Ors. MISB 2131 -1997 Daleep Singh v. Union of India and Ors. MISB 2134 -1997 Charanjeet Kaur v. Union of India and Ors. MISB 1882 -1997 Rajendra Singh v. Union of India. MISB 1883 -1997 Surjeet Singh v. Union of India. MISB 1881 -1997 Amarjeet Kaur v. Union of India. MISB 1880 -1997 Aagia Singh v. State of U.P. MISB 1878 -1997 Kalyan Singh v. Union of India. MISB 1879 -1997 Prabhjeet Singh v. Union of India. MISB 1928 -1997 Rajwant Singh v. Union of India. MISB 1927 -1997 Ranjeet Singh v. Union of India. MISB 1926 -1997 Kulwant Singh v. Union of India. MISB 1885 -1997 Satnam Singh v. Union of India. MISB 1923 -1997 Gur Dayal Singh v. Union of India. MISB 1925 -1997 Dashan Singh v. Union of India. MISB 1877 -1997 Jagjeet Singh v. Union of India. MISB 4467 -1997 Balbeer Singh v. Union of India and State of U.P. MISB 2524 -1997 Jagtar Singh v. Union of India. MISB 4465 -1997 Mewa Singh v. Union of India and State of U.P. MISB 4466 -1997 Kuldeep Singh v. Union of India and State of U.P. MISB 3381 -1997 Amar Singh v. Union of India. MISB 2856 -1997 Joginder Singh v. Union of India. MISB 2512 -1997 Preetam Singh v. Union of India.
(2.) SINCE all the above writ Petitions arise out of the common cause, hence they are being disposed of together. Heard Sri Adarsh Mehrotra, learned Counsel appearing for the Petitioner, Sri Ashok Bhatnagar as well as Sri Umesh Chand Verma for the State and Sri Kuldeep Singh Sethi in person as intervener.
(3.) THE matter pertains to grant of compensation to the victims of 1984 Sikh riot. The grievance which emerges out from the argument and pleadings of the parties is to the effect that either no compensation has been paid to certain riot victims or the same has been paid inadequately.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.