LAWS(DLH)-2024-3-218

GHANSHYAM CHOURASIYA Vs. UNION OF INDIA

Decided On March 14, 2024
Ghanshyam Chourasiya Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 3781/2024

(3.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-