AKHIL BHARATVARSIYA CHATRA YUVA B FRONT Vs. STATE OF UTTAR PRADESH

LAWS(SC)-2002-1-85

SUPREME COURT OF INDIA

Decided on January 21,2002

AKHIL BHARATVARSIYA CHATRA YUVA B.FRONT Appellant

VERSUS

STATE OF UTTAR PRADESH Respondents

- (1.) W. P. (C) No. 488 of 2001 : exemption allowed.
(2.) Application for Intervention is dismissed.
(3.) Rule. Expedited.;