UNION OF INDIA Vs. NATIONAL FEDERATION OF THE BLIND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 19.12.2008 passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 15828 of 2006 wherein the High Court interpreted Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (in short 'the Act') and issued various directions to be complied with by the appellants herein.

(3.) Brief facts: