STATE OF HARYANA Vs. POLU RAM

JUDGEMENT

(1.) R .Ps (C) Nos. 287-88 of 2001 in S.L.Ps (C) Nos. 18903-904 of 1998 dismissed.

(2.) THE application for intervention and clarification/modification of the court's order and impleadment as party respondent dismissed.

(3.) IT is now brought to our notice that a Constitution Bench in State of Karnataka Vs. Umadevi, has delivered the judgment. The Constitution Bench has elaborately considered the rival claims of both the parties and rendered a detailed judgment on all aspects of the matter. In view of the Constitution Bench judgment in State of Karnataka Vs. Umadevi, the appeals filed by the State of Haryana have to be allowed as prayed for. The same are accordingly allowed.