ADITI SUDHIR VAISHNAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Govilkar, the learned counsel for Respondents waives service.

(2.) By consent of the parties, Writ Petition is heard finally.

(3.) By this Petition, filed under Article 226 of the Constitution of India, the Petitioner has prayed for writ of certiorari for quashing the communication dated 9th June, 2020 and the subsequent communications dated 22nd February, 2021 and 22nd March, 2021. The Petitioner also seeks a writ of mandamus directing the Respondent No.1(a) to issue the NOC for NORI certificate in favour of the Petitioner.