Order
1. Despite service, none appears on behalf of the respondents.
2. IA No. 2 for substitution is allowed.
3. Delay condoned.
4. Special leave granted.
5. In view of a three-Judge Bench decision of this Court in Union of India v. Ram Phool dated 28-11-2002, this appeal is allowed and the judgment under challenge is set aside. There shall be no order as to costs.