KAILASH CHAND GUPTA Vs. UOI

JUDGEMENT

(1.) Heard.

(2.) Allowed subject to just exceptions. The application stands disposed of.

(3.) Mr. K.B. Rohtagi, learned counsel for the appellant fairly concedes that the issues raised in this writ petition are squarely covered by a decision dated 9.7.2007, of Division Bench this Court in WP(C) No. 15946/2004 and connected matters. He submits that the notifications impugned in this writ petition were also unsuccessfully challenged in the said batch of cases and that against the judgment delivered by this Court, the petitioners in the said batch of cases, have already approached the Supreme Court in SLP No.12302/2007 and others in which their Lordships have issued notice on 3.8.2007 and certain interim directions.