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Judgment
All the applications filed for impleadment/intervention are disposed of by granting permission to the applicants to act as intervenors in the proceedings of these cases. All the writ petitions involving challenge to the Rules of 2011 be connected with this batch of petitions.
Learned Solicitor General assures that copies of the report, which was placed before the Court on 17.2.2011 will be made available to the counsel representing the parties and intervenors within a maximum period of two weeks from today.
All the Petitioners and intervenors may file their responses within four weeks.
The official Respondents are granted leave to file consolidated reply to all the writ petitions/special leave petitions and the responses which may be filed by the parties and intervenors. This must be done within a period of four weeks after expiry of the time fixed for filing the reply and responses.
All the cases be listed on July 20, 2011.
It is made clear to the parties and intervenors that hearing shall not be adjourned on the ground of non-availability of the learned Counsel for particular party or intervenor.