REGENT COMPUTRONICS PVT. LTD.

LINGALA PANDURANGA REDDY Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

EPURU SUDHAKAR V. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DESTRUCTION OF PUBLIC AND PRIVATE PROPERTIES,IN RE V. STATE OF ANDHRA PRADESH [REFERRED TO]
R C POUDYAL SOMNATH POUDYAL NANDU THAPA ROOP RAJ RAI VS. UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
B P SINGHAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE relief sought in this writ petition may be noticed:

(2.) THE contention of the learned counsel for the petitioner is that the above statement of the Hon'ble Home Minister makes it imperative on the Union of India to introduce a Bill in the Parliament to form a separate Telangana State. THE contention needs to be appreciated in the light of Article 3 of the Constitution extracted hereunder;

(3.) DISMISSED.

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CAPTAIN LINGALA PANDURANGA REDDY Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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