ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA
LAWS(SC)-2017-2-35
SUPREME COURT OF INDIA
Decided on February 17,2017

Ashwini Kumar Upadhyay Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard Mr. Vikash Singh, learned senior counsel along with Ms. Asha Upadhyay, learned counsel for the petitioner.
(2.) In the present writ petition, prayer (a) is to the following effect :- "a) frame a National Policy to promote and propagate the National Antehm, National Song and National Flag in spirit of the Article 51A to achieve the great golden goals, as set out in Preamble of the Constitution of India."
(3.) Mr. Vikas Singh, learned senior counsel submitted that it is similar to Writ Petition no.855 of 2016.;


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