SHREYA RAMANUAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Vineet Naik, learned senior counsel for the petitioners and Mr. Rui Rodrigues, learned counsel for all the respondents.

(2.) Mr. Rui Rodrigues has tendered reply affidavit on behalf of respondent No.3 in the Court which we have accepted. The same may be placed as part of the record.

(3.) Challenge made in this writ petition is to the legality and validity of the impugned Notification dated 04.03.2021 more particularly to clause 4(ii) thereof.