UNION OF INDIA Vs. AUSTINE EAPEN ANCHERIL

JUDGEMENT

(1.) This intra-court appeal under Sec. 4 of the High Court Act, 1961, against the order dtd. 25/9/2023 in Writ Petition No.19409 of 2022.

(2.) The respondent is the petitioner-party in person and the appellants are the respondents before learned Single Judge.

(3.) The parties are referred to as per their ranks in writ petition for convenience.