RATAN LAL Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present writ petitions are decided finally with the consent of learned counsel for the parties.

(2.) These three writ petitions have been filed by the petitioners against the Notification dated 07.04.2017 and order dated 13.09.2017.

(3.) The learned counsel for the petitioner at the outset submitted that the challenge in these writ petitions is confined to the order passed on 13.09.2017 and as such, no arguments have been advanced challenging the Notification dated 07.04.2017.