MOHAMMED HAROON RASHEED Vs. UNION OF INDIA

JUDGEMENT

(1.) Office objections are overruled.

(2.) As prayed for by the learned advocate appearing for the writ petitioner, the writ petition is taken up for preliminary hearing.

(3.) This is a writ petition filed by a young lawyer, Mohammed Haroon Rasheed, who is appearing in-person, challenging, in substance, demonetisation of the currency notes of Rs.500/- (Rupees five hundred) only and Rs.1,000/- (Rupees one thousand) only.