M K SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) J.

(2.) ON 15.10.2001 no appearance was put in on behalf of the Petitioner. ON earlier dates of hearing counsel for the parties had jointly stated that the questions raised in this writ Petition were receiving the attention of the Hon'ble Supreme Court. The case was adjourned from time to time for this reason. ON 17.5.2000 counsel for the Petitioner had stated that the decision of the Hon'ble Supreme Court, which had been pronounced by them, was distinguishable. Mr.Vineet Bhagat, Advocate who has filed this writ petition had also filed another similar matter entitled Mr. Sarabjit. Singh Sahi Vs Union of India and Another CWP No. 4423/1999. Sahi's writ Petition was dismissed by my detailed Order dated 18/10/2001, in which the Apex Court's decision was followed and applied.