K KRISHNA M A RAIHANY Vs. UNION OF INDIA
LAWS(SC)-2007-5-103
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
May 16,2007
K KRISHNA M.A. RAIHANY
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the Division Bench of the Bombay High Court dismissing the writ petition filed by the appellant.
(3.) Background facts as projected by the appellant are as follows:;
(2.) Challenge in this appeal is to the order passed by the Division Bench of the Bombay High Court dismissing the writ petition filed by the appellant.
(3.) Background facts as projected by the appellant are as follows:;
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