Judicial Process in Maharashtra Assembly Defection Case
by Vijay K. Tyagi†
Constitutional Principles
Single individual may be treated a class by itself on clear transgression of the constitutional principles; challenge to Section 157-B of U.P. Zamindari Act dismissed: Uttaranchal HC
Uttaranchal High Court: A Single Judge Bench comprising of Alok Singh, J. dismissed a writ petition wherein the petitioner could not satisfy