T N GODAVARMAN THIRUMALPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Taken on board.

(2.) Dismissed as withdrawn.

(3.) The Advocate General, State of Madhya pradesh, states that the Transit Rules have been framed and approved by the Government. The same have been filed in the Court with a copy to the counsel for the Union of india. The Union of India would give its comments thereon within two weeks from today. The comments should be communicated to the State of Madhya Pradesh and if the Rules are approved by the Union of India, the same shall be implemented immediately.