- (1.) Heard learned counsel for the petitioners, Dr. Dipti Tripathi, learned counsel representing respondent no.1 and Sri S.P. Srivastava, learned Additional Chief Standing Counsel representing respondents no.2, 4 and 5.
(2.) By means of this petition under Article 226 of the Constitution of India framed as a public interest litigation, the petitioners have approached this Court for reliefs which are reproduced below:- "1. Issue a writ order or direction in the nature of mandamus commanding the Central government and the State Government to ensure a thorough inquiry in respect of the incident occurred at Town-Kasganj, District-Kanganj, on 26.01.2018 through proper agency preferably by National Investigating Agency (Created under Act No. 34 of 2008) and guilty persons be brought to books at the earliest. 2. Issue a writ order or direction in the nature of mandamus commanding SHO, P.S.-Kasganj, to send report to the State Government under Section 6 of the National Investigating Agency Act, 2008 and thereafter the State Government to take further action in accordance with law. 3. Issue a writ order or direction in the nature of mandamus commanding the Central Government and the State Government to identify the foreign nationals residing in the State of U.P. particularly the Pakistanis, Bangladeshis and Rohingiya muslims to be prosecuted under relevant provisions of law. 4. Issue a writ order or direction in the nature of mandamus directing the State Government to give honour of a Martyr to the deceased of Kasganj incident occurred on 26.01.2018 and pay them at least Rs.50 Lacs each and service in the Government and other relevant facilities required for them to live peacefully in life. 5. Issue any other writ order or direction as the Hon'ble Court may deem fit and proper to do complete justice in the case. 6. Allow the costs of the writ petition."
(3.) The first, second and fourth prayer relate to the recent incident which occurred on 26.01.2018 in the township of Kasganj, District- Kasganj. The petitioner wants that appropriate directions be issued for investigation by National Investigation Agency ( herein after referred to as NIA) and for which appropriate steps may be taken by the State Government and Central Government and further prayer is for awarding Rs. 50 Lacs as compensation to the deceased who died in the violent untoward incident on 26.01.2018. Initially in the petition it is mentioned that two persons died on account of violent situation but later on it was found that one of the person declared as dead was actually alive and as of now only one died during the violent incident.;