SHANKAR LAL SHARMA Vs. RAJESH KOOLWAL

JUDGEMENT

(1.) This Special Leave Petition has been filed by Sri Shankar Lal Sharma - petitioner, who is present in-person before this Court today.

(2.) Having regard to the issues raised by him in this petition, we thought it fit to make available the services of a legal counsel and therefore, by order dtd. 18/11/2022 this Court requested Sri Sanchar Anand, learned Advocate, to assist this Court as an Amicus Curiae in the matter.

(3.) We have heard this case on several occasions.