LAWS(SC)-2022-3-23

JAI PARKASH Vs. UNION TERRITORY, CHANDIGARH

Decided On March 10, 2022
JAI PARKASH Appellant
V/S
UNION TERRITORY, CHANDIGARH Respondents

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals, they are disposed of by this common judgment and order.

(2.) The relevant facts which are necessary for determination of the present appeals in a nutshell are as under: -­

(3.) We have heard the learned counsel appearing on behalf of the respective parties at length.