INDUSIND MEDIA COMMUNICATIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) On 20th September 2018, this Court passed the following order:

(3.) We take notice of the fact that identical petitions have been preferred in the High Court of Bombay and Delhi. We deem fit to quote the order passed by the High Court of Delhi dated 23rd January 2019 in the Writ Petition (C) No.8691 of 2018: