- (1.) Heard counsel for the parties. Parties are agreed that all these writ petitions and appeals may be disposed of in terms of the interim order dated April 15, 1981 of this Court.
(2.) We have gone through the petitions and the appeals filed by the petitioners and the appellants and we find that the affidavits comply with the terms mentioned in para 3 of the order. State of Punjab, however, has made a grievance that the affidavit is not full and is incomplete but in our opinion the affidavit aforesaid substantially complies with para 3 of the interim order. However to put the matter straight we direct the petitioners concerned in the Punjab cases to file fresh affidavits within a week from today.
(3.) For these reasons, therefore, we dispose of all the petitions and appeals in terms of order dated April 15, 1981 passed in Writ Petitions 764- 765/80 and that order shall form part of this judgment. We are satisfied that the conditions and the terms mentioned in the order have been complied with prima facie by the petitioners and appellants. We have already given liberty to any of the parties to move this Court for such directions as may be necessary.;