RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) In these matters after hearing the learned counsel appearing for the petitioners, we passed an order dated 17.09.2020, which is reproduced below:

(3.) The aforesaid order has been complied with and the learned counsels appearing for the parties recorded their no objection for making the rule absolute in terms of the interim order. We, therefore, allow these petitions and make the interim order absolute in above terms. The parties shall accordingly act upon the steps already taken.