PALAKDHARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution of India, the Petitioners' case is that they are political sufferers and in Connection with freedom movement they were confined to Jail by the British Government for different periods, which are stated in paragraph 11 of the petition as follows:

(2.) In the counter-affidavit filed on behalf of Respondent No. 1, at paragraph No. 4, it has been contended as follows:

(3.) Heard learned Counsel for the Petitioners, learned Additional Standing Counsel for the Union of India and the learned Standing Counsel No. 2 for the Respondents No. 2 and 3.