ANUM BASHIR SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith.

(2.) The petitioner before this Court had claimed a specific relief. In our order of 13th September 2019, we noted the prayer which highlights that relief. That order reads as under:-

(3.) After this order was passed, we specifically called upon the petitioner's advocate to take instructions. Having done so, she says that the petitioner maintains her stand that the reading of the regulation as projected in this writ petition is accurate and correct.