HARPAL SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Since both these appeals raise common question, we dispose of the same by this common judgment. We take Special Appeal No. 155 of 2015 as the leading case. This appeal is lodged against the judgment in Writ Petition (S/S) No. 1411 of 2012.

(2.) There is delay of 199 days in filing Special Appeal No. 155 of 2015. In the circumstances, after hearing learned counsel for the parties, the delay will stand condoned. Delay Condonation Application will stand allowed.

(3.) Appellants in both the appeals are the writ petitioners. Writ Petition (S/S) No. 1411 of 2012 was filed seeking the following reliefs: