ZIYATHUGE MOOSA Vs. MAVADIGOTHI MOHAMMAD
LAWS(SC)-1987-4-10
SUPREME COURT OF INDIA
Decided on April 01,1987

ZIYATHUGE NOOSA Appellant
VERSUS
MAVADIGOTHI MOHAMMAD Respondents

JUDGEMENT

- (1.) Issue notice. It is made clear that the purpose of issuing the notice is that to settle the procedure for election to the office of Village Moopan to be held in future and not to disturb the present election. No stay.;


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