V V GIRI Vs. DIPPALA SURI DORA

JUDGEMENT

(1.) THIS is a petition on behalf of Sri V. V for leave to appeal to the Supreme Court Arts. 132 and 133 of the Constitution of India.

(2.) UNDER Art. 132 of the Constitution India, an appeal shall lie to the Supreme from any judgment, decree or final order of a Court in the territory of India, whether in a Criminal or other proceedings, if this Court certifies that the case involves a substantial question of law as to the interpretation of the Constitution.

(3.) ARTICLE 133 (1) reads thus: