KILARI ANAND PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Y. Balaji, learned counsel for the petitioner, Mr. N. Harinath, learned Asst. Solicitor General for respondents 1 to 3.

(2.) The petitioner seeks to file this Writ Petition (PIL) through his General Power of Attorney (GPA) Holder. The petitioner is a resident of Texas, Houston, United States of America. Earlier, the petitioner had approached this Court by filing Writ Petition (PIL) No.38 of 2021 on the same cause of action. The operative portion of the order dtd. 15/2/2021 passed in the said Writ Petition, reads as under:

(3.) It is now submitted by Mr. Y. Balaji that a fresh Power of Attorney has been executed by the petitioner on 16/2/2021, which was registered on 25/2/2021 authorizing the Power of Attorney Holder to also file Public Interest Litigations.