LAWS(SC)-2019-5-115

P.V. RAMANA REDDY Vs. UNION OF INDIA

Decided On May 27, 2019
P.V. Ramana Reddy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere.

(2.) The special leave petition is accordingly dismissed.

(3.) Pending interlocutory applications, if any, shall stand disposed of.