UNION OF INDIA Vs. SOMIBEN THAKORBHAI VASAVA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The Court was requested to take up this matter for final disposal, as the entire issue is in a narrow compass. Hence, the Court took up the matter for final disposal looking to the controversy involved in this matter.

(3.) The petitioner, original respondent in Original Application No.424 of 2015 with M.A. No.403 of 2015 has approached this Court by way of this petition with following prayers.