SUNILKUMAR CHELLAPPAN PANICKER Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is allowed. The same shall be carried out forthwith.

(2.) Rule returnable forthwith. The matter is taken up for final hearing.

(3.) Heard Mr.G.M.Joshi, learned senior advocate with Mr.A.R.Rockey, learned advocate for the petitioners and Mr.Devang Vyas, learned Additional Solicitor General assisted by Mr.Nikunt Raval, learned advocate for the respondent nos.1 to 6.