RAMCHANDRA REDDY Vs. SHANKARAMMA

JUDGEMENT

(1.) THIS is a petition for leave to appeal to the Supreme Court, and a certificate under Arts. 132 and 133 of the Constitution is prayed for.

(2.) FOR the purposes of Article 132, Cl. (1), we have to decide whether the case involves a substantial question of law as to the interpretation of the Constitution. In the judgment under consideration, we find that Section 13, (Hyderabad) Atiyat Enquiries Act of 1952 has been held 'ultra vires' of the Constitution. We are, therefore, of the opinion that this is a case which involves a substantial question as to the interpretation of the Constitution. In our opinion, a certificate under Article 132, CI. (l) should be granted to the Petitioner.