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CASE NO.: Transfer Petition (civil)  698 of 2007

PETITIONER: UNION OF INDIA

RESPONDENT: RASIKLAL MARDIA & ORS

DATE OF JUDGMENT: 15/04/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN

JUDGMENT: JUDGMENT O R D E R

TRANSFER PETITION (CIVIL) NO.698 OF 2007 WITH T.P.(C)NO.776/2007 AND WITH T.P.(C)NO.777/2007

T.P.(C)No.698/2007:

               Learned counsel appearing on behalf of respondent no.1 and respondent nos.4  to 8  have no objection for transfer of this petition.                 The transfer petition is accordingly allowed and the W.P. bearing No.21139 o f 2006  entitled Rasik Lal Mardia Vs. Union of India & Anr. on the file of the Gujarat High Court is   transferred to this Court.  T.P.(C)No.776/2007:                 Learned counsel appearing on behalf of respondents have no objection for tra nsfer of  this petition.                 The transfer petition is accordingly allowed and the Civil Writ Petition  No .7043 of  2007 entitled Sohan Pal Sharma Vs. Union of India & Ors. on the file of the High Court of  Judicature at Allahabad is transferred to this Court.  T.P.(C)No.777/2007:                 Learned counsel appearing on behalf of respondents have no objection for tra nsfer of  this petition.

               The transfer petition is accordingly allowed and the Civil Misc.Writ Petitio n   No.446233 of 2007 entitled Baljeet Singh  Vs. Union of India & Ors. on the file of the High  Court of Judicature at Allahabad is transferred to this Court.                  The records of all the three petitions ordered to be transferred may be call ed for from  the respective High Courts.                 Let the matters be listed on 19th August, 2008.