HAJI SAEED KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted

(2.) Application by Respondent Nos. 5, 6 and 7 for being transposed as Petitioners, in Special Leave Petition (C) No. 10343/98 is allowed.

(3.) These four appeals are filed by the Appellants herein questioning the correctness of the judgment of the Allahabad High Court dated 29.5.98 in a group of Writ Petitions. The appeals before us arise out of the Writ Petition Nos. 4558/ 98, 4736/98, 709/98 and 12607/1998. Along with these appeals, Contempt Petition (C) No. 62/99 is also listed.