PAWAN DEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Pawan Deep Singh, who is a minor and it is asserted that he is an adopted son of Satpal Singh his own Uncle, has really come up with following two prayers :

(2.) The portrayal of relevant facts are in narrow compass :

(3.) When this writ petition came up for hearing-before one of us (V. K. Bali, J.) a request was made fof constituting a Larger Bench vide order dated August 9, 2002 which reads as under :