JAYESHKUMAR DHIRUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) On 17/7/2023, in the Interim Application filed by the Petitioners we passed the following order::

(2.) The Interim Application seeks reliefs that, if granted, would more or less dispose of the Petition itself. In particular, prayer clause (b) of the Interim Application at page 14 reads:

(3.) This is to be read with the reliefs in the Writ Petition from prayer clauses (a) to (d) at pages 26 and 27: