GOVERNMENT OF ANDHRA PRADESH Vs. M SRINIVASA REDDY

LAWS(SC)-1997-11-129

SUPREME COURT OF INDIA

Decided on November 13,1997

GOVERNMENT OF ANDHRA PRADESH Appellant

VERSUS

M Srinivasa Reddy Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard the learned counsel for the parties.;