ANIL R.DAVE, J. - (1.) Heard the learned counsel for the petitioner.
(2.) We do not think it necessary to issue notice to the respondents in view of the fact that the matter is covered by the decision of this Court in Civil Appeal Nos. 6343 -6356 of 2014, titled Shanti and Ors. Etc. vs. State of Haryana & Ors. decided on 02.07.2014. If the respondents are aggrieved by this order, it would be open to them to approach this Court by filing an application so that the case can be reconsidered by hearing the concerned parties.
(3.) Leave granted.;