MAHARASHTRA NAVNIRMAN SENA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioners seeking quashing of an order passed by respondent No. 2 on 11th April, 2009.

(2.) Petitioner No. 1 is a political party, petitioner No. 2 is a Registered Trust, and other petitioners are citizens. Respondent No. 2 passed an order dated 11th April, 2009, which reads as under:

(3.) Earlier to it, an order was passed on 6th April, 2009. The order dated 11th April, 2009 is in addition to the one dated 6th April, 2009.