SAMAJ PARIVARTANA SAMUDAYA Vs. STATE OF KARNATAKA

LAWS(SC)-2018-5-180

SUPREME COURT OF INDIA

Decided on May 10,2018

Samaj Parivartana Samudaya Appellant

VERSUS

STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Report No. 18 of 2018 filed by the C.E.C. be registered as I.A.
(2.) Issue notice, returnable in six weeks.
(3.) State of Karnataka to respond. I.A. No.269 ;

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