SIDDHARTH MEHTA Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) Heard Mr. Dhruv Kapur, learned counsel for the petitioner in the presence of petitioner who is personally present.

(2.) The present writ petition is preferred under Art. 32 of the Constitution of India with the following prayers:-

(3.) It is submitted by Mr. Dhruv Kapur, learned counsel for the petitioner that the Union of India could have come with a better scheme regard being had to the Statement of Objects and Reasons behind the scheme. He has commended us to paragraph 3 of the same. It reads as under:-