UNION OF INDIA Vs. PRAMILA DEVI

JUDGEMENT

(1.) This is an appeal by the Central Government from a judgment and order dtd. 15/12/2017 made by the learned single judge of this Court in a writ application (WP No. 5689(W) of 2007) (Smt. Pramila Devi vs. The Union of India and Ors.). By this judgment and order the writ application of the respondent in the appeal was allowed.

(2.) We also record that in the Court below the appellants could not use an affidavit-in-opposition.

(3.) For proper appraisal of facts and for the ends of justice we permit them to rely on the documents in the application described as one under Order 41 Rule 27 of the Code of Civil Procedure.