ATTIQ UR REHMAN Vs. MUNICIPAL CORPORATION OF DELHI
LAWS(SC)-1996-2-80
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on February 29,1996

ATTIQUR REHMAN Appellant
VERSUS
MUNICIPAL CORPORATION OF DELHI Respondents

JUDGEMENT

- (1.) Special leave granted .
(2.) The only question involved in this case is whether absence of the appointment of a Municipal Magistrate, a Metropolitan Magistrate can take cognizance and try an accused for commission of an offence punishable under the Delhi Municipal Corporation Act, 1957
(3.) The circumstances in which this question has arisen need a brief notice at the threshold.;


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