LAWS(DLH)-2007-4-231

JUGVIR INDER SINGH Vs. UOI

Decided On April 17, 2007
JUGVIR INDER SINGH Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) The appellant, who appears in person, by way of present appeal has challenged order dated 3rd January, 2007 passed by the learned Single Judge dismissing his review application as well as order dated 25th September, 2006 dismissing his writ petition.

(2.) Learned Single Judge while dismissing the writ petition had noticed that the appellant had made the following prayers:-

(3.) The appellant submitted before us that there has been gross violation of UN Charter, fundamental rights of children and Child Rights Convention. He has made various allegations against the Commonwealth of Australia.