REGENT COMPUTRONICS PVT. LTD.

P. Ranga Rao Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]
KALYANESHWARI VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABHYUDYA SANSTHA VS. UNION OF INDIA [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
M/S SCIEMED OVERSEAS INC. VS. BOC INDIA LIMITED & ORS. [REFERRED TO]

JUDGEMENT

(1.) Sri P.Ranga Rao, the petitioner, is present in person. He is represented through his counsel, Sri Srinivas Ambati.

(2.) Heard Sri Srinivas Ambati, learned counsel for the petitioner and learned Government Pleader for Municipal Administration for the respondent No.1, Sri S.Lakshminarayana Reddy, learned Standing Counsel for the respondent Nos. 2 and 3 and Sri V.Surya Kiran Kumar, learned counsel for the respondent Nos.4 and 5.

(3.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-

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P. RANGA RAO Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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