ANUBHAV JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Hasan parvej, learned counsel for the petitioner and Sri Prabhakar Tripathi, learned counsel appearing for Union of India.

(2.) The matter is being heard after exchange of affidavits.

(3.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking the following reliefs: