UNION OF INDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 25/3/2008, this Court took note of a newspaper item published in Times of India, Ahmedabad Edition, and passed the following order:

(2.) The matter again came up before this Court on 31/7/2009 when this Court passed the following order:

(3.) Learned Solicitor General has brought to our notice a letter dtd. 19/9/2009/23/9/2009 of the Home Secretary, addressed to the learned Solicitor General of India. The relevant portion of the letter reads as under: