PRATIBHA RAMESH PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) This writ petition under Article 32 of the Constitution of India is filed mainly with the following prayers :-

(3.) The petitioner has filed another writ petition under Article 226 of the Constitution of India before the High Court of Bombay, literally with the same prayers. In the said writ petition, on 30th October, 2015, the High Court passed the following interim order :-