ANCHAL AVINASH PODDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been preferred by in all thirty one writ applicants with the following prayers:

(2.) We are of the view that although the cause may remain the same yet each of the writ applicant ought to have preferred a separate one page petition.

(3.) In such circumstances, we direct the learned counsel to file a one page petition so far as the writ applicants Nos. 2 to 31 are concerned. The order which we propose to pass as on date shall be construed to be an order passed only in the case of the writ applicant No.1.