LAWS(DLH)-2018-4-215

JAGJIT SINGH Vs. UNION OF INDIA AND ORS

Decided On April 04, 2018
JAGJIT SINGH Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) This petition was filed by the writ petitioner on 11th September, 2012 seeking the following prayers :

(2.) The petitioner has impleaded the following as party respondents:

(3.) Pursuant to the notice to show cause issued on 19th September, 2012, separate affidavits stand filed on behalf of the respondent nos.1 to 3 on the one hand and respondent nos.4 to 6 on the other.