LAWS(DLH)-2023-6-46

AMARJIT KUMAR SINGH Vs. UNION OF INDIA

Decided On June 01, 2023
Amarjit Kumar Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of. W.P.(C) 8071/2023

(3.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following reliefs: