SYED ALAM Vs. ABDUL KHADER QURESHI

JUDGEMENT

(1.) This is a reference made by the Munsif-Magistrate of Vikrabad under O. XLVI, R. 1 of the Code of Civil Procedure. It reads as follows:-

(2.) The material portion of the Government Order referred to in the Reference reads as follows:-

(3.) The question is whether after the issue of the above notification by the Government it is possible for subordinate Courts in the State of Andhra Pradesh to entertain pleadings and applications in the English language.