Y RAMANJANEYULU Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-1985-3-34
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on March 29,1985

Y.RAMANJANEYULU Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

Desai, J. - (1.) Special leave granted.
(2.) Delay in filing the special leave petition condoned.
(3.) We heard Mr. A. Subba Rao, learned counsel for the appellant and Mr. Ram Reddy, learned senior counsel for the State of Andhra Pradesh.;


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