- (1.) All these three special leave petitions arise out of interim orders passed by the High court. The writ petitions have been admitted to hearing and are pending adjudication by the High court. We are not inclined to interfere with the interim order passed by the High court at this stage. It will be open to the petitioners herein to move the High court for early hearing of their writ petitions. The special leave petitions will stand disposed of accordingly. Civil appeal Nos. 2828, 4279 and 3163 of 1989 and Special Leave Petition No. 7054 of 1989
(2.) Special leave granted in Special Leave Petition No. 7054 of 1989
(3.) The question which arises for our determination in this group of appeals is whether the decision rendered by the High court in the case of Husen Zafar sheikh which has given rise to Civil No. 2828 of 1989 and which was followed in the other cases which have given rise to the Civil Nos. 4279 and 3163 of 1989 and Civil arising from Special Leave Petition No. 7054 of 1989 is sustainable in law having regard to this court's decision in Mehmood Alam tariq v. State of Rajasthan'. The question arises in the backdrop of the following facts.;