BANDHUA MUKTI MORCHA Vs. UNION OF INDIA
LAWS(SC)-1998-9-96
SUPREME COURT OF INDIA
Decided on September 15,1998

BANDHUA MUKTI MORCHA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Put up on 3/2/1999. The District Magistrate need not appear on that date, but on the basis of the facts collected by him, as he says, he may file an affidavit.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.