STATE OF KERALA Vs. G BALAKRISHNA PILLAI
LAWS(SC)-2000-2-162
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on
February 14,2000
STATE OF KERALA
Appellant
VERSUS
G. BALAKRISHNA PILLAI AND OTHERS
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Xx xx xx
(3.) The learned Judges of the High Court while allowing the petitions have just followed the earlier judgment of the High court in O. P. No 12250/99, dated 15-9-99.;
(2.) Xx xx xx
(3.) The learned Judges of the High Court while allowing the petitions have just followed the earlier judgment of the High court in O. P. No 12250/99, dated 15-9-99.;
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