LAWS(ALL)-2010-7-5

SAUDAN SINGH Vs. UNION OF INDIA

Decided On July 29, 2010
SAUDAN SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Matter is taken in revised cause list.

(2.) None appears on behalf of the respondents.

(3.) Heard Sri R.K. Pandey, learned Counsel for the petitioner and peruse the record.