LAWS(GAU)-2024-2-3

SAURAV ROY Vs. UNION OF INDIA

Decided On February 15, 2024
Saurav Roy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. T. Deuri, learned counsel for the petitioner. Also heard Mr. P. S. Lahkar, learned CGC representing the Union of India.

(2.) The challenge:

(3.) The facts:-