LAL CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) In this writ petition the claim of the petitioner is that they are migrants from Punjab and they have come from disturbed areas and they are entitled to get the benefits and other assistance from the respondents.

(3.) The claim of the petitioners was objected because the ration cards which were submitted by them were not accepted as being genuine. Thereafter the present writ petition was filed.