High Courts31 Jan 2014Dismissed
Shri Swarup Mukherjee and Others Vs Union of India and Food Corporation of India
Meghalaya High Court · (2015) 1 GLD 329 : (2014) 3 GLT 156
Constitution of India, 1950 — Article 14, 16, 21Food Corporations Act, 1964 — Section 14, 24, 45