B RAMAKICHENIN ALIAS BALAGANDHI Vs. UNION OF INDIA
LAWS(SC)-2007-11-83
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on November 16,2007

B.RAMAKICHENIN ALIAS BALAGANDHI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the final judgment and order dated 19.9.2006 of the High Court of Madras in Writ Petition Nos. 9521 and 18563 of 2000 and Writ Petition No. 21870 of 2001.
(3.) Heard learned counsel for the parties and perused the record.;


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