- (1.) HEARD .
(2.) IN view of the controversy which is involved in the present case and keeping in view the judgment and order dated 28.11.2007 passed in Special Appeal No. 1330 of 2007, State of U.P. And Ors. v. Km. Sumbul Naqvi. Appellants are permitted to challenge the order dated 14.9.2007 passed by Hon'ble Mr. Justice Arun Tandon in Writ Petition No. 47044 of 2006, Smt. Reshma and Ors. v. State of U.P. and Ors. by means of the present Special Appeal.
(3.) FOR the foregoing reasons, the application is allowed.;