MG TOURS AND TRAVELS Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court challenging the Order dtd. 23/5/2022 passed by the Respondent No.1/MoMA, Haj Division whereby the Petitioner were found ineligible for registration as a Haj Organizer/HGO for Haj, 2022-2023.

(2.) The facts in brief leading to the filing of the instant writ petition are as follows:

(3.) Notice was issued in the writ petition 1/12/2022. Counter affidavit has been filed by the Respondents.