SIDDHARTH MANDAVIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. Sujay Kantawala along with Mr. P. Choudhari, learned counsel for the petitioner and Mr. Pradeep Jetly, learned senior counsel along with Mr. J. B. Mishra, learned counsel for the respondents.

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

(3.) On 08.09.2020, this Court had issued notice on admission as well on stay while directing the respondents to file affidavit. Subsequently an affidavit was filed by the respondents.