REGENT COMPUTRONICS PVT. LTD.

M.S.PRASAD Appellant

V/S

GOVT.OF A.P., CO-OPERATIVE DEPT. Respondents

Referred Judgements :-

E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
COMMISSIONER OF INCOME TAX U P VS. SHAH SADIO AND SONS [REFERRED TO]
PARADISE PRINTERS VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
VIKRAM DEO SINGH TOMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. G SREENIVASA RAO [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
PREMCHANDSOMCHAND SHAH DALPATLAL AND CO VS. UNION OF INDIA [REFERRED TO]
PEERLESS GENERAL FINANCE AND INVESTMENT CO LIMITED RESERVE BANK OF INDIA RESERVE BANK OF INDIA RESERVE BANK OF INDIA VS. RESERVE BANK OF INDIA :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED :TIMEX FINANCIAL AND INVESTMENT COMPANY LIMITED :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED [REFERRED TO]
NARENDRA KUMAR CHANDLA VS. STATE OF HARYANA [REFERRED TO]
H R ADYANTHAYA OTHERS VS. SANDOZ INDIA LTD [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA VS. FARID SATTAR [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These writ petitions may be disposed of by a common order, since the issues requiring adjudication and the questions that arise for consideration are similar in all the cases.

(2.) What is otherwise an insignificant internal and routine correspondence between the Registrar of Co-operative Societies, Andhra Pradesh and the Managing Director, A.P. State Co-operative Bank Limited is blown out of proportion and sought to be impugned in this batch of writ petitions by the petitioners.

(3.) The Governmental anxiety to exercise unlimited control and supervise all and every activity of the Co-operative Societies in the State of Andhra Pradesh as elsewhere in India led to unnecessary and avoidable complications. In the process significant contribution is made to docket explosion in this Court.

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M S PRASAD Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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