UNION OF INDIA Vs. K JAYACHANDRAN

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THOUGH the matter was listed for considering the petition for vacating the order of stay, since the very same question is involved in the writ petition itself and the pleadings are also complete, on the consent of the learned counsel appearing for either parties, the writ petition itself is taken up for final disposal.

(3.) THE undisputed facts are as follows: -