- (1.)Nothing survives in this petition as we find that due to efflux of time, the parties have lost interest in the matter. The special leave petition is, accordingly, dismissed.
(2.)Pending interlocutory application(s), if any, is/are disposed of.
WPs (C) Nos. 939 of 1996, 108 of 2005, 116 of 2013 and 1109 of 2017

(3.)It is submitted by Ms Aparajita Singh, learned Senior Counsel, that these writ petitions have been rendered infructuous.