SAMINENI RAGHAVA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Notice before admission.

(2.) Learned counsel for the petitioner is permitted to take out personal notice on respondent No. 4 by registered post with acknowledgement due and file proof of service into the Registry.

(3.) The present writ petition is filed challenging the certificate of registration No. 116 of 2020 dtd. 9/6/2020 issued by respondent No. 3 under the provisions of the Andhra Pradesh Societies Registration Act, 2001, in favour of respondent No. 4. Learned counsel for the petitioner submits that respondent No. 4-