MAYADEVI NANAKCHAND YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) ON a request made by learned advocate, Mr. K.M. Paul for the petitioner, the matter is taken up for final hearing on priority basis. It is an unfortunate thing that the petitioner -Smt. Mayadevi Nanakchand Yadav, mother of Kuldipkumar Nanakchand Yadav had to approach this Court with the prayers as set out in para -7 of the petition. The main relief sought for is in clause -B which reads as under:

(2.) THE matter was heard on various occasions and starting with the first hearing on 7.5.2007, when notice was issued making it returnable on 25.6.2007.

(3.) THE facts of the case before the Hon'ble the Apex Court were if not identical then certainly 'similar' to the facts of the case before us. Having perused the judgment and order passed by the Hon'ble the Apex Court, this Court is of the opinion that it may not be possible for this Court to articulate the judgment and order in better terms than that of the Hon'ble the Apex Court. The Hon'ble the Apex Court started the judgment by quoting a couplet which reads as under: