COURT ON ITS OWN MOTION Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2012-7-103
SUPREME COURT OF INDIA
Decided on July 20,2012

COURT ON ITS OWN MOTION Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

- (1.) We have requested the learned Solicitor General of India to assist the Court in this case along with Mr. Siddharth Luthra, learned ASG.
(2.) We have heard Learned Counsel appearing for the various parties at some length.
(3.) It remains undisputed that it is not an adversial litigation. We must appreciate the attitude adopted on behalf of the various Governments, statutory bodies as well as the private entrepreneurs.;


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