SURJEET SWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking mainly the following relief(s):-

(2.) Ms. Devyani Sharma, learned Senior Counsel, assisted by Mr. Shiwam Sharma, learned Advocate, for respondents No.3, 5 and 6, has raised preliminary objection that the petitioners have earlier filed Civil Writ Petition No.102 of 2019, which was got dismissed as withdrawn with liberty to file a fresh petition with better particulars vide order dtd. 1/4/2019. However, the said fact has not been disclosed in Paragraph-12 of the petition.

(3.) Paragrah 12 of the petition reads as under:-