- (1.) WRIT Petition (Crl.) No. 158 of 2013 and Crl. M.P. filed in Writ Petition (Crl.) No. 155 of 2013, are taken on Board. Issue notice to the Union of India, returnable on Monday (16.09.2013).
(2.) DASTI , in addition, is permitted.
(3.) COUNSEL for the Petitioners are permitted to serve notice on the Office of Attorney General for India. Mr. Ravi P. Mehrotra, learned Advocate, accepts notice on behalf of the State of U.P. and its officers.;