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Mr. Ajay Kumar Chaudhary vs Union Of India on 15 July, 2016

Bench: Chief Justice, A.M. Khanwilkar

     ITEM NO.18                                      COURT NO.1                              SECTION PIL(W)

                                         S U P R E M E C O U R T O F                   I N D I A
                                                 RECORD OF PROCEEDINGS

                                       Writ Petition(s)(Civil)             No(s).      207/2016

     MR. AJAY KUMAR CHAUDHARY                                                                Petitioner(s)

                                                                  VERSUS

     UNION OF INDIA & ORS                               Respondent(s)
     (with appln. (s) for permission to appear and argue in person and
     office report)

     Date : 15/07/2016 This petition was called on for hearing today.

     CORAM :
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)
                                                  Petitioner-in-person


     For Respondent(s)


                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard.

We do not see any reason to invoke our powers under Article 32 of the Constitution of India for the purported public interest espoused in this petition.

The writ petition is accordingly dismissed. This shall, however, not prevent the petitioner from seeking such other relief as may be permissible to the petitioner in law in appropriate proceedings.

                          (Ashok Raj Singh)                                         (Veena Khera)
Digitally signed by         Court Master                                            Court Master
ASHOK RAJ SINGH
Date: 2016.07.15
17:30:42 IST
Reason: