DRISTI SOCIAL WELFARE SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard A. Roy, learned counsel for the review petitioner as well as Ms. G. Hazarika, learned counsel representing respondent nos.1 and 13. Mr. N. Upadhyay, learned counsel represents respondent nos.3, 4, 6, 7 and 8 whereas Mr. J. Chutia, learned senior counsel represents respondent nos.5, 9, 10 and 12.

(2.) Petitioner seeks review of the order dated 24.08.2017 passed in PIL 107/2015. The relevant portion of the said order is reproduced hereunder for ready appreciation of the issue involved and the manner in which the case was disposed of :

(3.) As against the aforesaid order dated 24.08.2017 the review petitioner had instituted SLP(C) No.37105/2018, which the Supreme Court of India disposed of on 29.07.2019 as under :