LAXMI NARAYAN JILOWA Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Learned counsel for the petitioners, on enquiry, states that the requisite No Objection Certificates (NOCs) had been given.

(3.) Learned counsel for the respondents fairly states that subject to the right to verification and the right of appeal to the Supreme Court against the judgment in Brijlal Kumar (supra) being saved, the petitions be disposed of.