VILAS PRABHAKAR LAD Vs. UNIQUE IDENTIFICATION AUTHORITY OF

JUDGEMENT

(1.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties. By consent of the parties, matter is heard finally since the pleadings are complete.

(2.) This is a matter where all the statutory, regulatory and law enforcement agencies remained stand still for five years from the fraud having surfaced till today more so when the fraud was committed on these very authorities which should have awakened them and they ought to have moved with lightning speed for discharging their duties to set criminal action in motion.

(3.) The Petitioner by this petition under Article 226 of the Constitution of India has sought for following reliefs:-