LAWS(DLH)-2005-3-131

RAM NARAIN MISHRA Vs. UNION OF INDIA

Decided On March 10, 2005
RAM NARAIN MISHRA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule D.B.

(2.) At the request of learned Counsel for the parties, the petition is taken up for final disposal.

(3.) The public interest petition had to be filed in view of the internal disputes between the Postal Department and the Government of National Capital Territory of Delhi, which has resulted in revenue stamps disappearing from the market.