Bougal Ram vs Union Of India
2009 Latest Caselaw 3863 Del

11.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 3352/2008

      BOUGAL RAM                               ..... Petitioner
                         Through Mr. Sushant Sharma, Advocate.

                   versus

      UOI                                 ..... Respondent
                         Through Mr. Puneet Khurana, Advocate.
      CORAM:
      HON'BLE MR. JUSTICE SANJIV KHANNA

               ORDER

% 18.09.2009

1. Learned counsel for the respondent has filed status report today in

response to queries raised vide order dated 25th May, 2009. In response

to query No. 3 whether the petitioner was given training at Sarahan, Tehsil

Rampur Bushar, District Shimla, Himachal Pradesh, the respondents have

admitted that SSB had imparted training to one Mr. Bogal Ram son of

Mangu Ram, resident of Village Sangar, Post Office Parmundal, Police

Station Vijaypur, Tehsil Samba, District Jammu (J&K) during the period 3 rd

March, 1986 to 5th April, 1986. The name and residential address of the

petitioner is the same, but as per the petitioner his father's name is

Mangali Ram and not Mangu Ram. The petitioner, it is apparent is the

same person, who had undergone the said training. The fact that the

petitioner was arrested in Pakistan on 24th July, 1992 and had remained

there under detention till 2000 is also admitted. As per the enquiries

WPC No.3352-2008 Page 1 made by the respondents, the petitioner had made several trips to

Pakistan and had gone to Lahore, Sialkot, Gujranwala,Faislabad, etc.

2. In this connection, learned counsel for the petitioner has drawn my

attention to orders passed in the case of Balwan Singh versus Union of

India, CWP No. 6543/2001 and High Court of Gujarat in Special Civil

Application No. 12239/2007 titled Mayadevi Nanakchand Yadav

versus Union of India and Others .

3. In view of the peculiar facts of the present case and the report now

filed by the respondents, it is directed that the respondents will pay a sum

of Rs.5,00,000/- to the petitioner within five weeks. On the said payment

being made, no further proceedings and claim will be entertained from the

petitioner.

The writ petition accordingly stands disposed of.

SANJIV KHANNA, J.

      SEPTEMBER 18, 2009
      VKR




WPC No.3352-2008                                                       Page 2