KUSH KALRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed under Art. 32 as Public Interest Litigation. The petitioner prays for following relief in the writ petition:

(2.) In the writ petition although apart from Union of India, all the States and the Union Territories have been impleaded as party respondents, but we have not issued notice to the States and Union Territories. Learned Solicitor General has appeared for Union of India, respondent No.1 and has also filed an affidavit dated 30.11.2020.

(3.) This writ petition is being decided without issuing notice to respondent Nos.2 to 38 after hearing the learned Solicitor General appearing for Union of India.