Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct the respondents and particularly 3rd and 4 respondents to bring new legislation against the Honour killings; to provide arms to the Scheduled Caste people contemplated Rule 3(1)(5) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Rules, 1955 those who are living in the atrocities prone District; this Hon'ble Court to frame guidelines to prevent the Honour Killings as like framed by the Hon'ble Apex Court as Judicial Legislation like, D.K Basu's case, (1997) 1 SCC 416, Vishaka Case, (1997) 6 SCC 241, etc.
Sanjay Kishan Kaul, C.J:— Learned Assistant Solicitor General states that in so far as the standalone legislation to combat “Honour Killing” is concerned, the same is still pending with the legislative department and it is proposed to have consultation with the States.
2. Para 4 of our order dated 27.09.2016 has not been complied with. Learned Government Pleader requests for two (2) weeks time for the said purpose.
3. A circular memorandum has been issued dated 04.11.2016 complying with paras 6 and 7 of our order dated 27.09.2016
4. In the end, we can only hope that the issue of the standalone legislation is addressed at the earliest.
5. We, accordingly, close the proceedings. No costs.