Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.664 OF 2015
SNEHASISH MUKHERJEE
... PETITIONER(S)
VS.
UNION OF INDIA & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. It has been submitted by the learned counsel for the
petitioner that the petitioner ha14s already made
severalrepresentations on the subject matter of the
th
petition and the last one was made on 5 August, 2015 to
the Secretary, Ministry of Home Affairs but the said
representations have not been replied so far.
2. We are sure that the Ministry of Home Affairs will
JUDGMENT
consider the same and give reply to the said
representations of the petitioner at an early date.
3. With this hope, we dispose of this writ petition.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
st
21 September, 2015.
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