ISSARDAS DAULAT RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Judgment of the court was delivered by

(2.) THIS appeal comes before us by virtue of leave granted by this court under Art. 136 (1) of the Constitution and is directed against the judgment and order of the Punjab High court by which a Writ Petition filed before it by the appellants under Art. 226 of the Constitution was summarily dismissed

(3.) THE appeal is dismissed with costs.