AYUB MOHMAD JAM. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B.Y.Mankad, learned counsel for the petitioner, Mr.Kshitij Amin, learned Central Government Counsel for respondent No.1 - Union of India and Mr. Yogi K. Gadhia, learned counsel for respondent Nos.2 and 3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The following noteworthy facts emerge from the record of the petition: