REGENT COMPUTRONICS PVT. LTD.

M.KRISHNAMA NAIDU Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

MANEKA GANDHI V. UNION OF INDIA [REFERRED TO]
MANNA LAL VS. COLLECTOR OF JHALAWAR [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
C ELUMALAI VS. STATE OF TAMIL NADU [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. BASANTIBAT MOHANLAL KHETAN [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. N RAMI REDDY [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. K C P SUGAR AND INDUSTRIES CORPORATION LIMITED CHENNAI [REFERRED TO]

JUDGEMENT

(1.) The constitutional validity of Section 12-A of the A.P. Co-operative Societies Act, 1964 (for short 'the Act') is the primary issue in these cases.

(2.) The petitioners are aggrieved by the action of respondents in proposing to transfer the assets of the Co-operative Sugar Factories in favour of private individuals on the ground that they have become sick and there is no possibility of rehabilitating the same.

(3.) In W.P. No.11937 of 2002, the first petitioner is the Anakapalle Co-operative Sugar Limited itself, represented by its Chairman. In all other writ petitions, the petitioners are the members and shareholders in Co-operative Sugar Factories.

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M KRISHNAMA NAIDU Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

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