FAHEEM AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Registry is directed to print the name of Sri. Shanthi Bhushan H., Additional Solicitor General as the learned counsel for the respondents. In this Public Interest Litigation, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned counsel for the respondents and perused the material on record.

(3.) Having regard to the fact that the issue involved in the present petition is drawing the attention of the Apex Court and the decision of the Apex Court would determine the relief claimed in the Writ Petition. As such, there is no need for us to adjudicate the matter. The petition is accordingly dismissed.