BACHPAN BACHAO ANDOLAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner - Bachpan Bachao Andolan has preferred this writ petition as a public interest litigation seeking the following reliefs:

(2.) Learned counsel for the petitioner submitted that an application for amendment of the petition has been filed and the same may be allowed. There being no objection to the said application and having regard to the scope and ambit of this writ petition as well as the prayers sought for by the petitioner herein, the said application is allowed.

(3.) Learned counsel for the petitioner submitted that an amended memorandum of Writ Petition has been filed. The same is taken on record. The amended writ petition has also sought the following reliefs -