UNION OF INDIA Vs. LACHMI NARAIN

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated the 13th January, 1971, passed by Shri v. S. Deshpande, a single Judge of this Court in Civil Writ No. 574-D of 1966, whereby the learned Judge quashed notification No. S.R.O. 3908 date 7th December, 1957 and the subsequent notifications made thereafter in pursuance of the said notification.

(2.) Since a common question of law is involved in this Letters Patent Appeal and LPAs, Nos. 54 to 59 of 1971 and in writ petitions viz. Civil Writs Nos. 593 to 652 of 1971 and in Civil Writs Nos. 792 to 806 of 1971, the counsel for the parties agreed that only the Appeal and Civil Writ No. 593 of 1971 be heard as decision in these two cases will dispose of the appeals and other writ petitions. Consequently, both the Appeal and the Writ petition are being disposed of by this common judgment.

(3.) There is no dispute as to facts which have been clearly stated in the judgment of the learned Single Judge.