RAFIQUE SHAIKH BHIKAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The above Chamber Summons have been filed by the applicants/ intervenors seeking permission to intervene in Writ Petition (L) No. 1945 of 2011. The Chamber Summons are not specifically resisted by the petitioners as well as by the other side. Accordingly, all the above Chamber Summons are allowed.

(2.) (A.S.) Writ Petition (Stamp) No. 26161 of 2011 was not on board. Upon mentioning, the same is taken on board.

(3.) Rule in all the above petitions, returnable forthwith.