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State of Andhra Pradesh & Anr Vs Nalla Raja Reddy & Ors
Decision:
Dismissed
28-02-1967
.... rate irrespective of the quality and productivity of the land and, therefore, suffered from want of reasonable classification. he further contended tat the alleged justification for the classification, namely, the extent of the ayacut, had no reasonable relation to the objects sought to be achieved ...
Supreme Court of India
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