K. KESAVAN Vs. HONBLE THE SPEAKER TAMIL NADU LEGISLATIVE ASSEMBLY & ORS.

LAWS(SC)-1987-6-10

SUPREME COURT OF INDIA

Decided on June 04,1987

K. KESAVAN Appellant

VERSUS

Honble The Speaker Tamil Nadu Legislative Assembly And Ors. Respondents

B.C.RAY,J. - (1.) Rule nisi. Pending notice, there shall be an ex-parte stay in terms of 51 prayer of the stay application.;