JAGAT SINGH KORANGA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions have been heard by way of video conferencing.

(2.) Present batch of petitions have been filed seeking a number of prayers. However, learned counsel for the petitioners prays that a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 dated 30th May, 2019 be passed in the present writ petitions. He clarifies that neither the judgment and order dated 30th May, 2019 in W.P.(C) No.6437/2019 nor the judgments referred to in the said order have been challenged before the Supreme Court by the respondents.

(3.) Issue notice.