PRITHAVI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) By means of this writ petition the petitioners have sought following reliefs:-

(3.) During the course of arguments, learned counsel for the petitioners has submitted that the controversy involved in the present writ petition is squarely covered by the judgment and order dated 02- 07-2010 rendered by this Court in writ petition No. 277 of 2008 (S/S), Subdra Devi and others Vs. Union of India and others.