L.G. CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Anand Nainavati for the petitioner and learned advocate Mr. Priyank Lodha for the respondent Nos. 2 and 3.

(2.) Rule returnable forthwith. Learned advocate Mr. Priyank Lodha waives service of notice of rule on behalf of the respondent-authority.

(3.) This petition pertains to non-grant of option to pay the amount determined by respondent No.2-Designated Committee formed under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 [for short 'the Scheme'] through online facility.