WPSS/656/2021
2021 Latest Caselaw 2152 UK

              Office Notes, reports,
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                                       WPSS No.656 of 2021
                                       Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Arvind Vashistha, Senior Advocate for the petitioners.

Mr. Ajay Veer Pundir, Advocate for the respondent.

The counsel for the respondents had raised a preliminary objection to the effect that the writ petition would not be maintainable, because the challenge given to a Self Financing Scheme, since it is not being financed by the State Exchequer, it will not fall to be a subject matter of challenge under Article 226 of the Constitution of India, since not being falling within the ambit of State as defined under Article 12 of the Constitution of India.

In relation thereto, the learned counsel for the respondent wants to place reliance on certain judgments. He is requested to supply the copy of the same to the Court, as well as to the counsel for the petitioner.

Put up this writ petition on 05.07.2021.

(Sharad Kumar Sharma, J.) 30.06.2021 Arti `