RAVI KHULLAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) In the appeals arising out of SLP (C) Nos. 6093 of 2003; 6095 of 2003 and 6384 of 2003 the appellants have impugned the common judgment and order of the High Court of Delhi dated February 13, 2003 disposing of Civil Writ Petition Nos. 2672 of 1996 ; 1851 of 1986 and 2003 of 1986.

(3.) In the appeal arising out SLP (C) No. 8574 of 2003, M/s. Punjab Potteries has assailed the judgment and order of the High Court of Delhi in C.W.P. No. 2168 of 2003 dated 26th March, 2003.