- (1.) The application for permission to appear and argue in person is allowed.
(2.) There are two petitioners in this case. Petitioner No.1 is - Swami Om Ji. He claims to be resident of C-36, Chairman Market, Gali No.1, Khajuri Khas Colony, Delhi - 94. Neither the pleadings nor the documents appended to the petition reveal his source(s) of livelihood. It is therefore, that we enquired of him, what he does for his living. He informed us, that he is a man of religion, and is a preacher. He claims a following of an unlimited number of disciples.
(3.) Petitioner No.2 is Mukesh Jain. The pleadings of the petition reveal, that Mukesh Jain resides at the same address as petitioner No.1. We did not need to enquire about his educational background, since the same is depicted in the letter of urgency appended to the writ petition. The letter discloses, that he is an engineer from I.I.T. Roorkee (in Hindi medium). He claims to have a factory wherein he is carrying on an aluminium related industry. He informed us, that his son is also an engineering graduate, and has his separate industrial unit.;