KAPIL DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) At the time when notice was issued in the present writ petition i.e., on 19.03.2021, the predecessor bench had etched out the contours of the controversy obtaining between the parties in the present matter. For the sake of brevity, the said order is extracted hereafter:

(2.) Mr J.K. Singh, who appears on behalf of the respondents, does not dispute the fact that, the Special Leave Petition (S.L.P.) preferred by the respondents against the judgment of the Division Bench of this Court in Mewa Lal Pal and Anr. vs. Union of India and Anr. 2019 SCC OnLine Delhi 6766 (DB), has been dismissed, albeit, on the ground of delay.

(3.) Mr A.K. Trivedi, who appears on behalf of the petitioner, informs us that the S.L.P (C) Diary No.10460/2021, preferred against the order dtd. 25.01.2019 passed in W.P. (C) 10296/2017, titled Bharat Ram and Anr. vs. Union of India and Anr., which is adverted to in the aforesaid order dtd. 19.03.2021, was dismissed on 05.07.2021.