MARRAPU SANKARA RAO Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) FACTS:

(3.) At that stage, in terms of the Government of India's initiative, the shares of the 2nd respondent company were put up for strategic sale under the concept of dis-investment. Respondent Nos.3 to 6 have followed the statutory procedures and purchased 73.47% of the shares of the 2nd respondent company. Thus, they are now the current owners of the 2nd respondent company. This is the factual background.