ANANT DAN MINJ Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has preferred this writ petition seeking following reliefs:

(2.) PLEADINGS with respect to the facts taken to be the cause of action for filing the writ petition have been mentioned in paras 1 to 3 of the writ petition, which reads as under:

(3.) ON the above basis, the petitioner would submit that the above openly shows the untouchability behaviour against the tribals, particularly the tribal of Chota Nagpur Area. The petitioner has filed some newspaper clippings. He would also submit that as per the philosophy of Arastu, the Chess Master Amit Shah, who is the President of BJP, is also responsible.