ANIL R.DAVE,J. - (1.) We have heard the learned counsel for the parties.
(2.) When these matters were taken up for hearing for the first time, notice was issued in view of the fact that Civil Appeal No. 2532 of 2010, having similar facts had already been admitted.
(3.) It has been submitted by the learned counsel appearing for the appellants that Civil Appeal No. 2532 of 2010 and some other connected appeals have now been decided and the judgment has also been reported in (2015) 8 SCC 512 titled as Union of India and others v. V.K. Krishnan and Others.;