SUB/GD RAMESH LAL TOMTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Court vide order dtd. 15/3/2016, 2/5/2016 and 4/5/2016 vide a common order in related cases being similar and identical in nature, had disposed of the same accordingly.

(2.) Not being satisfied with the orders of this Court mentioned above, some of the petitioners had approached the Division Bench of this Court by way of appeal and this Court in the Division Bench vide a common order dtd. 23/10/2017 had disposed of 21 related appeals by remanding the same for reconsideration by this Court.

(3.) Accordingly, this Court on remand had taken up the case of Ramesh Lal Tomta and 16 others which were pursued by the parties herein.