ANUN DHAWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Even though notice was issued in the matter on 2-9-2019, no counter affidavits/documents are filed by the States except (i) Union Territory of Andaman and Nicobar, (ii) States of Punjab, (iii) Karnataka, (iv) Uttarakhand, (v) Jharkhand, (vi) Nagaland and (vii) Union Territory of Jammu and Kashmir.

(3.) It is unfortunate to note that even after lapse of considerable period of time, there is no proper response from the State Governments.