GAJRAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RELIEFS prayed for in this OA are as below:-

(2.) Heard Mr. Harvir Singh, Ld. Counsel for the applicant and Mr. V.K. Mehta, proxy Counsel for Mr. N.S. Mehta along with Mr. Vijay Pandita, Ld. Counsel for Union of India and Govt. of NCT of Delhi respectively.

(3.) THE grounds raised by the applicant are as below:-