LAWS(DLH)-2023-4-90

KAMAL SINGH BISHT Vs. UNION OF INDIA

Decided On April 17, 2023
KAMAL SINGH BISHT Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of. W.P.(C) 4789/2023 & CM APPL. 18497/2023

(3.) A Writ Petition under Article 226/227 of Constitution of India has been filed by the petitioner seeking following reliefs :