JAI GANESH DISPOSALS Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues involved in both the writ petitions are similar, the same have been heard together and are being decided by this common judgment.

(2.) In the petition, bearing OWP No. 1452/2010, filed under Article 226 of the Constitution of India, the petitioner seeks indulgence of this Court in granting him the following reliefs:

(3.) The petitioner claims to be a businessman and dealing with the business under the Name and Style of Jai Ganesh Disposals and having head office at 115/6Transport Nagar Narwal, Jammu.