SMT. KHASIMON PHANBUH & ANR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) By medium of this petition, petitioners have prayed for the following relief:-

(2.) Confronted with the maintainability of this petition, learned counsel for the petitioners earlier sought time but today when matter is taken up, learned counsel for the petitioners with all fairness stated that the matter is required to be taken up with the National Commission for Minorities as similar issues were raised before the Hon'ble Apex Court in the case of " Ashwini Kumar Upadhyay v. Union of India & anr". The Hon'ble Apex Court vide order dated 11.02.2019 passed thereon has observed as under:-

(3.) Earlier learned counsel for the respondents had produced copy of the order passed in WP (C) No.489 of 2016 by the Hon'ble Apex Court wherein it has been observed as under:-