NAVNEET KUMAR Vs. COMMISSIONER

JUDGEMENT

(1.) The instant Public Interest Litigation has been preferred by the petitioner with the following reliefs:-

(2.) Admittedly, the issue as raised in this Public Interest Litigation does not involve any issue which pertains to public welfare or in public interest. The question, as raised in this PIL is on two aspects:-

(3.) It is relevant to give the reference of certain averments, as made in para 7, 8 and 9 of the present PIL, which are extracted herein as below:-