UNIQUE IDENTIFICATION AUTH. OF INDIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Issue notice. In addition to normal mode of service, dasti service, is permitted.

(2.) Operation of the impugned order shall remain stayed.

(3.) In the meanwhile, the present Petitioner is restrained from transferring any biometric information of any person who has been allotted the Aadhaar number to any other agency without his consent in writing.