DHARMENDRA KANSAL Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) There are three review applications. These review applications are directed against the judgment passed by this Court in a writ petition, which is a Public Interest Litigation. Though the writ petitioner has been served, there is no appearance on his behalf.

(2.) Review petitioners are respondent nos. 3 to 5 in the writ petition. Respondent nos. 6 and 7 are also cigarette manufacturing companies. It appears that though notices were issued in the impugned writ petition, they did not appear.

(3.) We heard Mr. Sajan Poovayya, learned Senior Counsel assisted by Mr. Ajay Agarwal, Mr. Sandeep Tiwari and Mr. P.S. Bisht, Advocates for the review applicants, besides Mr. Sanjay Bhatt, learned Standing Counsel for the Union of India and Mr. Pradeep Joshi, learned Standing Counsel for the State of Uttarakhand.