LAWS(ALL)-2021-8-233

DR. MUKUT NATH VERMA Vs. UNION OF INDIA

Decided On August 17, 2021
Dr. Mukut Nath Verma Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Dr. Mukut Nath Verma, petitioner in person through video conferencing and Sri Manish Goel, learned Additional Advocate General assisted by Sri A.K. Sand, learned AGA for State-respondent.

(2.) This writ petition has been filed praying for the following relief:

(3.) In paragraph-4 of the writ petition, the petitioner has stated that "The petitioner is a practicing advocate in the Supreme Court of India under the Advocates Act, 1961 registered under Bar Council of Delhi bearing Enrolment No.D/1062/2014". As per alleged copy of Adhar Card (issuing dtd. 10/11/2020), the address of the petitioner is "Khasra No.433/221, Chhattarpur Pahari, Chhattarpur, South Delhi, 110074". However, in writ petition, he has given his address as "C/o 177-P, Aram Bagh, Paharganj, New Delhi-110055".