SUPREME COURT OF INDIA

Before:- S.P. Bharucha, Y.K. Sabharwal and Ruma Pal, JJ.

W.P. (C) No. 680 of 1986. D/d. 24.8.2000.

Stree Shakti Sanghatana & Ors. - Petitioners

Versus

Union of India & Ors. - Respondents

Constitution of India, 1950 Article 32 Directions - Pursuant to order an affidavit has been filed by Deputy Commissioner, Ministry of Health and Family Welfare - Petitioners now satisfied and have no remaining grievance, considering statements made in paragraphs 4 and 5 of that affidavit - Writ petition disposed of.

[Para 1]

JUDGMENT

1. Pursuant to the order dated 29th February 2000, an affidavit has been filed by Dr. (Mrs.) Lalrintluangi, Deputy Commissioner, Ministry of Health and Family Welfare. Learned counsel for the petitioners states that the petitioners are now satisfied and have no remaining grievance, considering the statements made in paragraphs 4 and 5 of that affidavit. This writ petition is, therefore, disposed of.

2. No order as to costs.

.