AYYALURI SIVAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed to issue a Writ of Mandamus declaring the order of the 2nd respondent vide proceedings No.G1/411/2018 dtd. 16/2/2019, as illegal, arbitrary and violative of principles of natural justice and consequently to set aside the same.