CHEBROLU LEELA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) During the course of hearing, learned senior counsel for the appellants and the respondents submitted that these appeals raise following substantial questions of law for constitutional interpretation:

(2.) According to Order VII Rule 2 of the Supreme Court Rules, 1966, we deem it appropriate to refer these matters to Hon'ble the Chief Justice of India for constituting a larger Bench for hearing these appeals.

(3.) The Secretary General of the Supreme Court is directed to place the records of these cases before Hon'ble the Chief Justice for passing appropriate orders.