RAMESH ELECTRICALSC SITARA COMPLEX Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these writ petitions, regardless of descriptive pleadings, the petitioners are invoking the writ jurisdiction of this Court, in substance for a direction to the respondents to permit them to avail the benefit in the "Arrears Category" of SAB KA VISHWAS (LEGACY DISPUTE RESOLUTION) Scheme 2019.

(2.) After service of notice, the respondents having entered appearance through their Sr. Panel counsel have filed the Statement of Objections resisting the writ petitions.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, some reprieve needs to be granted to the petitioners for the following reasons: