ELAF TOURS AND TRAVELS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.S.M.Khan, learned counsel for the petitioners; and Mr.J.B.Mishra, learned counsel alongwith Mr.Sham Walve, learned counsel for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India petitioners seek quashing of order dated 14th February, 2020 passed by the respondents rejecting the application (declaration) filed by petitioner No.1 under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and further seeks a direction to the respondents to consider the said application (declaration) as a valid declaration and grant the reliefs to petitioner No.1 in terms of the aforesaid scheme.

(3.) Petitioner No.1 is stated to be an unregistered partnership firm comprising of petitioner Nos.2 to 4 as the partners. Petitioner No.1 carries on the business of Haj and Umrah tours/journeys to Saudi Arabia and has been facilitating Haj pilgrimage to Saudi Arabia since many years.