TUHIN A. SINHA Vs. RAHUL GANDHI AND ORS.

JUDGEMENT

(1.) This writ petition makes a grievance that the respondent No.1 is violating the provisions of SPG Act, 1988 and Rules and Regulations made thereunder. The writ petitioners seeks writ of mandamus to the respondent No.1 to comply with the same and to furnish an affidavit/undertaking in terms of the prayers made in the petition.

(2.) In our view, such a writ petition is not maintainable.

(3.) In case any action is required, the same has to be taken following the statutory provisions. It is open for the official respondents to do so.