SHABBIR ALI MOHAMMED KHALIFA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned advocate Mr. Hashim Qureshi for the applicant, learned advocate Mr. Abhishek Mehta for Trivedi and Gupta, Advocate, for opponent No. 4 and learned Assistant Solicitor General of India Mr. Devang Vyas for opponent No. 1.

(2.) While dictating the judgement in Writ Petition (PIL) No. 262 of 2013, learned counsel for the respondents has drawn attention of this Court to the fact that the petitioner has C/MCA/3189/2014 ORDER not only filed the present writ petition but other writ petitions are also filed, some of them are disposed of and some of them are pending before this Court. In view of the aforesaid factual position, while giving the factual details regarding pending as well as disposal of such writ petitions, in paragraph No. 21 of the judgement this Court held that it is necessary to make some observation which is general in nature but the petitioner (applicant herein) feels that this may come in his way in future in exposing any public cause.

(3.) Therefore, having heard learned counsel for the respective parties, we are of the opinion that paragraph No. 21 of the judgement dated 13.10.2014 in Writ Petition (PIL) No. 262 of 2013 is required to be deleted and the same is deleted accordingly. To the aforesaid extent, this Miscellaneous Civil