JAGMOHAN SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The letter/representation dated 7th April, 2021 of the petitioners to Hon ble the Chief Justice of this Court has been directed to be registered and listed as a writ petition and has come up for consideration today.

(2.) The said letter, with the subject

(3.) The petitioners, along with the petition have filed newspaper extracts/cuttings including of imposition of night curfew in Delhi as well as photographs of the events stated to being held in the contest of the ensuing election.