MADARAMETLA SITARAMAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, M. Sitaramiah, filed this petition under Art. 226 of the Constitution praying for issue of directions, orders or a writ in the nature of Habeas Corpus or any other appropriate writ for his release.

(2.) On 28-12-1964, the Government of Andhra Pradesh passed G. O. Ms. Nos. 1645 and 1646 General Administration (SCD) Department as follows:-

(3.) On 2-7-1965, the petitioner was arrested. At that time, a copy of G. O. Ms. No. 1220, dated 15-6-1965 was not served on him. But later on 10-7-1965, when he was under detention in Central Jail, Rajahmundry, a copy of this G. O. was served on him.