TETALI NARAYANA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:

(2.) The Writ Petition is filed seeking to direct the 2nd respondent to continue the present Executive Committee members until the establishment of new offices and framing new-bye laws in the 26 Districts.

(3.) Heard.