RASHTRIYA PANCHAYATI RAJ GRAM PRADHAN SANGH Vs. STATE OF U P

LAWS(SC)-2005-7-52

SUPREME COURT OF INDIA (FROM: ALLAHABAD)

Decided on July 14,2005

RASHTRIYA PANCHAYAT RAJ GRAM PRADHAN SANGYR Appellant

VERSUS

STATE OF UTTAR PRADESH Respondents

- (1.) Issue notice.
(2.) Learned counsel for the respondent State appears and takes notice.
(3.) Xx xx xx;