CRAIG MAXWELL STERRY Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) We have heard learned Counsel for the petitioner, learned Asst. Solicitor General for respondent No. 1 and learned Govt. Advocate for respondents No. 2 and 3 at length. In view of the order of the Hon'ble Supreme Court in Petition (s) for Special Leave to Appeal (Civil) No(s). 21059/2009 and by consent of the parties, we are considering this petition for final disposal at the admission stage.

(2.) Rule. Rule Notice waived by respective learned Advocates for the respective respondents.

(3.) Learned Govt. Advocate presented a copy of the communication/order dated 10.8.2009. Learned Advocate for the petitioner, on instructions from the petitioner, who is present in the Court, submitted that this copy of the order has been served to the petitioner on August 20, 2009 at 17.00 hours. Statement made by learned Advocate for the petitioner is accepted. Taken on record. Copy of the order which is presented by learned Govt. Advocate is marked 'X' for identification and taken on record.