Avadesh Kumar Purohit Son Of Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 1921 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     D.B. Civil Writ (Habeas Corpus) Petition No. 37/2022

Avadesh Kumar Purohit
                                                                   ----Petitioner
                                   Versus
The State of Rajasthan & Ors.
                                                                 ----Respondent

For Petitioner(s) : Mr. Bhuvnesh Sharma For Respondent(s) : Mr. G.S. Rathore, GA-cum-AAG Mr. Anand Sharma for UIDAI

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

03/03/2022

1. Petitioner has filed this application for impleading Unique

Identification Authority of India (UIDAI) as a party-respondent.

Further prayer in the application is that UIDAI, New Delhi be

directed to divulge all the required information to the Rajasthan

Police with regard to the location and all the other necessary

matters in respect of the Aadhar updating process of the Aadhar

numbers 800032200505 (Rama Kanwar Rajpurohit) and

969710349269 (Bhawna Rajpurohit).

2. Under the instruction of the Court, Mr. Anand Sharma has

accepted the notice on behalf of UIDAI.

3. We are not inclined to implead UIDAI as a party in the

present Habeas Corpus. However, in view of the fact that UIDAI,

New Delhi has certain information with regard to updation of the

Aadhar numbers which information they were not divulging to the

Police Authorities, we deem it proper to direct UIDAI to cooperate

(2 of 2) [CW-37/2022]

with the investigation and furnish all requisite information, as

sought by the police.

4. Accordingly, application stands disposed of.

5. Copy of this order be provided to Mr. Anand Sharma, Adv. for

necessary compliance.

6. List this matter on 07.03.2022.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /C-1

Powered by TCPDF (www.tcpdf.org)