UNION OF INDIA Vs. GANESHI BAI

JUDGEMENT

(1.) This Writ Appeal has been filed against the judgment of the learned Single Judge dated 21.07.2005 by which he has allowed the Writ Petition.

(2.) Heard learned counsels for the parties and perused the record.

(3.) The facts of the case have been set out in detail in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.