ULLASBA MAHAVIRSINH BARACH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, in the nature of a Public Interest Litigation, the petitioners, the Sarpanch and the Deputy Sarpanch respectively of Luni Gram Panchayat have prayed for the following relief.

(2.) CASE of the petitioners:

(3.) SUBMISSIONS on behalf of the petitioners: