SIDDANTHAM RAMANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In all these writ petitions, the issues raised by the petitioners are similar and can be disposed of by a common order.

(2.) Brief facts, in all these writ petitions, are as follows:

(3.) In this manner, the petitioners, who have suffered the order of rejection, have approached this Court by way of the present set of writ petitions. The details of the writ petitions, name of the petitioners, their vehicles numbers and the authority who passed order of confirmation of cancellation of registration certificates, are as follows: <FRM>JUDGEMENT_6_LAWS(APH)8_2021_1.html</FRM>