SUPREME COURT OF INDIA

Before:- J.S. Verma CJI, A.S. Anand and B.N. Kirpal, JJ.

W.P. (C) No. 3922 of 1985. D/d. 15.1.1998.

Public Union for Civil Liberties - Petitioners

Versus

State of Tamil Nadu and ors. - Respondents

Constitution of India, 1950 Article 32 Writ Petition - Sum of Rs. 56,611/- be paid to Shri in a fixed deposit for a period of one year in Siraj Sait, Advocate Commissioner and a Nationalised Bank - Further order for remaining amount of Rs. 3,90,000/- be kept its utilisation would be made later.

[Para 1]

JUDGMENT

1. A sum of Rs. 56,611/- be paid to Shri in a fixed deposit for a period of one year in Siraj Sait, Advocate Commissioner and the a Nationalised Bank. The further order for remaining amount of Rs. 3,90,000/- be kept its utilisation would be made later.

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