HEMANT RAMESHCHANDRA RUPALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers :

(2.) As the prayers suggest, the petitioners are seeking opening of the road, as per policy decision dtd. 21/5/2018 (Annexure-A) issued by the Ministry of Defence.

(3.) Learned advocate Mr.Prajapati, appearing for the petitioners has submitted that the respondent defence authorities have unauthorizedly and illegally blocked the road, which have caused a great hardship to the petitioners to approach their society / homes.