VANDANA BIDYUT CHATERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule; with the consent of Counsel for the parties returnable forthwith. With the consent of Counsel and at their request the Petition is taken up for hearing and final disposal.

(2.) By this petition under Article 226 of the Constitution of India the Petitioner is challenging the following:

(3.) The brief facts leading to the present petition are as follows: