Report No. 138

4.5. Judgment of the Supreme Court.-

After examining the above contentions and the relevant constitutional provisions and after quoting certain sociological literature relevant to the points at issue, the judgment of the Supreme Court1 laid down a number of propositions. The important propositions are summarised in the succeeding paragraphs.

1. Olga Tellis v. Bombay Municipal Corporation, AIR 1986 SC 180 to 204.

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