- (1.) We have heard learned counsel for the parties. It is submitted by Mr. Gopal Subramaniam, learned senior counsel appearing for the petitioner, that the petitioner has already applied for a fresh letter of intent. It is submitted that that request is under consideration.
(2.) We are not inclined to interfere with these special leave petitions and dismiss the same. However, we wish to clarify that the request for grant of fresh letter of intent may be considered by the State and the appropriate authorities uninfluenced by the dismissal of these special leave petitions in this court or any observations made by the High court.
(3.) Mr. Gopal Subramaniam, learned senior counsel submits that till the question of fresh letter of intent is decided by the State, no fresh construction shall be undertaken by the petitioner. We record that statement. The special leave petitions are dismissed with the above observations.;