G CHANDRAIAH ADVOCATE Vs. A P SOCIAL WELFARE RESICENTIAL SCHOOLS TEACHING AND NON TEACHING STAFF ASSOCIATION CHILKUR RR DISTRICT

JUDGEMENT

(1.) This is an application filed by Sri G. Chandraiah, advocate seeking expunction of remarks, made by the Division Bench of this Court, in paragraph No.12 of the judgment, dated 11th September 2002, rendered in Review W.A.M.P.No.1292 of 2002 and Writ Appeal No. 16 of 2001.

(2.) Paragraph No.12 of the aforementioned judgment of the Division Bench, dated 11/09/2001, reads as under:

(3.) We have gone through the record. We have also gone through the review affidavit.