ANKIT UTPALBHAI SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by way of Public Interest Litigation by the petitioners with the prayers, which read as under:

(2.) Initially, the petition was filed by three petitioners. However, learned counsel, Mr. G.M.Joshi sought permission for withdrawal of the petition qua petitioner Nos.1 and 3. This Court, vide order dated 23.08.2017, dismissed the petition as withdrawn so far as petitioner Nos.1 an 3 are concerned.

(3.) Civil Application in Civil Application No.14828 of 2017 was filed by the applicant Ms.Trupti Kantilal Vyas for being impleaded as party petitioner in Writ Petition (PIL) No.277 of 2016. This Court, vide separate order, permitted her to be impleaded as party petitioner No.4 in the Writ Petition.