P THAMPAN Vs. STATE OF KERALA
LAWS(SC)-1996-12-23
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on December 16,1996

P.THAMPAN Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Division Bench of the Kerala High Court, made on February 23, 1996 in Writ Appeal No. 13 of 1995.;


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