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PETITIONER: STATE OF GOA & ANR.

       Vs.

RESPONDENT: SMT. S.A. ABDUL KARIM ETC. ETC.

DATE OF JUDGMENT:       15/03/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. NANAVATI G.T. (J)

CITATION:  1996 SCALE  (3)343

ACT:

HEADNOTE:

JUDGMENT:                             WITH              CIVIL APPEAL NOS. 5232-33 OF 1996         [Arising out of SLP (C) No.7233-34 of 1994]                             AND C.A. NOs.  5234-36 of  1996 @ SLP (C) Nos. 7546 of 1994,8457 of 1994 [CC 24822] & 8458 of 1994 [CC 24835]                          O R D E R      Delay condoned.      Leave granted.  We have  heard learned  counsel on both sides.      The controversy  raised in  this case is covered by the judgment of this Court in Babua Ram & Ors. v. State of U. P. & Anr. [(1995) 2 SCC 689].      Following the  judgment, the  appeals are allowed, but, in the circumstances, without costs.