T PURUSHOTHAM RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to set-aside proceedings dated 22-4-2010 of Respondent No. 3.

(2.) On 5-10-2010 and also today, there has been no representation for Respondent Nos. 4 to 10 who have been impleaded in the Writ Petition. No counter affidavit has been filed on their behalf.

(3.) A counter affidavit is filed on behalf of Respondent Nos. 1 to 3.