SHAHEEN ABDULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner/applicant filed this interlocutory application seeking following reliefs:-

(2.) We heard Mr. Kapil Sibal, learned senior counsel appearing on behalf of the applicant/petitioner and Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the respondent-State of Maharashtra.

(3.) After hearing the learned senior counsel and learned Solicitor General, we are of the view that the interest of justice demands that the following order be passed.