REDDI CHINA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since, the subject matter of these two writ petitions, is interrelated and interconnected these writ petitions are disposed of by this common order.

(2.) Writ Petition No.40370 of 2018 is filed under Article 226 of the Constitution of India seeking the following relief:-

(3.) Writ Petition No.47312 of 2018 is filed under Article 226 of the Constitution of India seeking the following relief:-