- (1.) When the matter has been taken up for hearing with the consent of the parties, Mr. A. K. Mehta, learned counsel appearing for the Respondents-BCCL has submitted that he may be allowed to file counter affidavit, copy of which has been served upon the learned senior counsel appearing for the petitioner as also the Central Government. Learned counsel appearing for the petitioner has submitted that he has received the copy of the counter affidavit and is not inclined to file rejoinder to the said affidavit and prayer to hear the matter on merit.
(2.) The counter affidavit, which has been filed, has been taken on record for its consideration.
(3.) This writ petition has been taken up for hearing with the consent of the learned counsel for the parties.;