Jan Sewa Samiti, Mount Abu And Another v. Union Of India And Others

Supreme Court Of India

Jul 19, 2010

Judgment

CaseIQ

Order

1. In our view, it would be in the fitness of things that this writ petition is considered by the competent High Court.

2. The writ petition is, accordingly, dismissed as withdrawn.

Writ Petition (C) No. 240 of 2010, decided on July 19, 2010