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Delhi Sikh Gurdwara Management ... vs Union Of India . on 13 May, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

                ITEM NO.3                      COURT NO.1                 SECTION PIL W

                                    S U P R E M E C O U R T O F        I N D I A
                                            RECORD OF PROCEEDINGS

                Writ Petition(s)(Civil)         No(s).   263/2015

                DELHI SIKH GURDWARA MANAGEMENT COMMITTEE (DSGMC)           Petitioner(s)

                                                         VERSUS

                UNION OF INDIA AND ORS.                                    Respondent(s)

                (With office report)

                Date :13/05/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE AMITAVA ROY

                For Petitioner(s)        Mr. R.S. Suri, Sr. Adv.
                                         Mr. Abinash Kumar Mishra,Adv.


                For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

We have heard learned senior counsel for the petitioner and perused the documents available on record. In our opinion, it is not a fit case to be entertained under Article 32 of the Constitution of India.

Accordingly, the writ petition is dismissed.

However, we permit the petitioner to approach the National Human Rights Commission, if it so desires.

We clarify that we have not expressed any opinion on the submission made by the learned senior Signature Not Verified counsel.

[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar