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A review petition was filed in the Supreme Court by the Bombay Lawyers Association (BLA), before the three judge bench comprising Chief Justice Dipak Misra, Justice A.M. Khanwilkar and Justice D.Y. Chandrachud. The review had been filed regarding the earlier decision of rejecting on independent investigation of the death of Justice Loya, rendered by the same bench. The petitioner contends that the bench completely relied on the statements of District Judges, and made the decision that Justice Loya died a natural death by heart attack in the presence of his colleagues. The petitioner in his petition refers to the reports of the Caravan magazine and The Wire which tried to conduct an investigation of mysterious death of Justice Loya. The petitioner also questions the enquiry report which was relied by the SC. The petition stated that “the only defense put forward by the State of Maharashtra was the unaffirmed report of an enquiry held by the police officer. This was the sole defense of the State yet it was not put along with the affidavit on behalf of the State.”
Petitioner also pointed out that CJ of Bombay High Court has erred by allowing all four District Judges to give their statement within a single day. To this Justice Chandrachud stated that pointing out finger on the statements of the four judges is not at all reasonable, they were discharging their duty. The court added that the judges were acting responsibly. There was no reason to delay the proceeding from their side, in giving the statements of what they knew. Therefore they acted according to their duty.
Further proceeding will be continued on the next date of hearing.
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