- (1.) HEARD Sri H.S. Jain, learned counsel for the petitioners and Smt. Bulbul Godiyal, learned Additional Advocate General representing respondent no. 1.
(2.) THIS petition, purportedly filed in public interest, seeks to challenge the notification dated 9.9.2013 issued by the State Government whereby a single member Commission of Enquiry to enquire into certain incidents which took place during the period from 27.8.2013 to 9.9.2013 in district Muzaffarnagar, was appointed comprising of Hon'ble Justice (Retd.) Vishnu Sahai. Submission of the learned counsel for the petitioners, Sri H.S. Jain is that the Commission of Enquiry has been appointed hurriedly so as to restrain the members of a particular community from narrating their grievances and further that establishment of the Commission of Enquiry is nothing but an eye -wash.
(3.) IT has further been submitted by Sri Jain that the State Government appointed the Commission of Enquiry in violation of the provisions of Section 3(1) of the Commissions of Enquiry Act, 1952 (hereinafter referred to as the Act), so that the matter relating to appointment of Commission may not be discussed in the State Legislature. Contention of the petitioners further is that the State Legislature has neither discussed nor passed any resolution for appointment of the Commission of Enquiry for the purposes mentioned in the impugned notification dated 9.9.2013,;