SATYA NARAYAN KHATANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the original petitioner. He has challenged the judgment of the learned Single Judge dated 05.06.2017 passed in W.P. (C) No.346 of 2014.

(2.) Brief facts are as under:

(3.) The petitioner thereupon first approaches Supreme Court by filing SLP, which was disposed of by an order dated 25.10.2019 as under: