D.SURYANARAYANA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition has been filed seeking the following relief:

(2.) While looking at the cause title, we notice that the Government of India have been made a party respondent Nos.1 to 3, represented by three respective departments. First of all, the Government of India is not sui juris, rather Union of India is. We also notice that the Government of Andhra Pradesh have been made a party respondent No.4, which is not sui juris once again, rather State of Andhra Pradesh is.

(3.) Having regard to the allegations made in the writ petition which can be looked into by the Court of law and the prayer made above, we are of the view that respondent Nos.5 to 21 are absolutely unnecessary parties for they do not have anything to do with the issue of bifurcation of this State, as spoken of by the petitioners.