LAWS(GJH)-2017-8-286

SHAMBHAJI GANGARAM PATIL Vs. UNION OF INDIA

Decided On August 03, 2017
Shambhaji Gangaram Patil Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the respective petitioners have prayed for the following reliefs: