SUDHIR AGARWAL, RAJEEV MISRA,J. - (1.) Heard Sri Kunal Shah and Sri Abhinav Bhattacharya, Advocates for petitioner and Sri Nimai Das, learned Additional Chief Standing Counsel assisted by Sri B.P. Singh Kachhawah, Standing Counsel for respondents.
(2.) Petitioner-Rajat Gangwar, has filed this writ petition claiming himself to be an Advocate registered with U.P. Bar Council, Enrollment No. U.P. (G) 6734/2014 and Advocate on Roll No. 1494/2016, practicing with Sri Mohd. Arif Khan, Senior Advocate and Sri Amrendra Nath Tripathi, Advocate, at Lucknow.
(3.) The writ petition has been filed as Public Interest Litigation (hereinafter referred to as 'PIL') with following prayer: "(a) Issue a writ, order or direction in the nature of a mandamus directing the Respondents to formulate guidelines for grant of permission of peaceful demonstrations after taking into consideration the competing interests of various stake holders. (b) Issue a suitable order for setting up of Claims Commissioner in the light of the guidelines stipulated by the Hon'ble Supreme Court in Destruction of Public and Private Properties v. State of A.P. and Others, (2009) 5 SCC 212. (c) Issue a writ, order or direction in the nature of a mandamus directing the Respondents to upload information on accessible electronic database with respect to detainees who have been arrested in the aftermath of the protests that ensued in the State of Uttar Pradesh after the enactment of Citizenship Amendment Act, 2019, status reports of the investigation/trials and provide visitation rights to their lawyers and friends, as per law. (d) Issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case;;