YOGESHKUMAR SOMABHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr. Kshitij M. Amin, learned Central Government Standing Counsel waives service of notice of rule on behalf of the respondents.

(3.) The writ-applicant by way of the present writ application under Article-226 of the Constitution of India, has prayed for the following reliefs: