ANILKUMAR DUDALAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking following reliefs : ?

(2.) Having heard the learned Advocate Mr. Desai for the petitioner, it appears that the case of the petitioner is squarely covered by the decision of this Court in case of Gaurang Balvantlal Shah S/o Balvantlal Shah Vs. Union of India, passed on 18.12.2017 in SCA No.22435 of 2017 in which the Court has passed the following order: ?

(3.) Since the present petition of the petitioner is squarely covered by the afore ?stated decision, the petitioner is directed to approach the concerned respondent by making representation. On such representation being made, the respondent No.2 shall consider the same in light of the afore ?stated decision passed by this Court in SCA No.22435 of 2017 at the earliest.