THOTA SURESH BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner, on his own showing, has not submitted any representation to the authorities in respect of the subject matter that is sought to be espoused in this Public Interest Litigation.

(3.) In that view of the matter, we do not consider it appropriate to entertain this Public Interest Litigation.