Manjit Singh Butalia vs Union Of India
2017 Latest Caselaw 6762 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     W.P.(C)No.9872/2017

%                             Date of decision : 27th November, 2017

MANJIT SINGH BUTALIA                                 ..... Petitioner
                 Through :             Petitioner in person

                           versus

UNION OF INDIA                                    ..... Respondent
                           Through :   Mr. Dev P.Bhardwaj, CGSC for
                                       R-1/UOI with Mr. Surender
                                       Kumar and Ms. Anubha
                                       Bhardwaj, Advs.

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                      JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition seeks a direction by this court to the respondents to fulfill its obligations in terms of the Genocide Convention and Treaty Laws, 1948 by having proper deterrent legislation for the offence of genocide. The writ petition has been filed without making any representation to the respondent. In any case, the writ would otherwise be not maintainable as this court does not have the power to issue directions to the respondent to effect any legislation.

2. The petitioner, who appears in person, prays that this writ petition may be treated as a representation to the respondents.

3. In view thereof, this writ petition is disposed of with a direction to the respondent that they may treat the same as a representation made to them.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 27, 2017/kr