Lalit Mohan Sharma, J. - (1.) Inspite of service of notice there is no appearance on behalf of the respondents. Heard the learned counsel for the petitioners. Special leave is granted.
(2.) Relying upon the decision in Radhey Sham Gupta and others v. State of Haryana and others, A.I.R. 1982 Punjab 519 , the High Court has passed the impugned judgment. The decision in Radhey Sham Gupta's case has been disapproved Ly this Court in a number of cases. In the circumstances, we allow these appeals, set aside the judgment which is under challenge and remit the matter to the High Court for fresh decision in accordance with law. There will be no order as to costs.;