CHAND KAUR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Prefatory Facts:

(2.) Briefly, the institution of the writ petition has taken place in the backdrop of the following facts and circumstances:

(3.) It appears that a writ petition was filed before this Court by seventeen (17), similarly, circumstanced persons; though the petitioner's husband was not a party to this writ petition. This writ petition was numbered as: CWP No.3090/1991. The said writ petition was disposed of vide judgment dated 22.4.1996. Since, the present case turns on the effect of the judgment dated 22.4.1996, the same is extracted hereafter for the sake of convenience: