LAWS(APH)-2024-2-5

CHINNA RAMAKKA Vs. STATE OF ANDHRA PRADESH

Decided On February 13, 2024

Chinna Ramakka Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

SOHAN LAL VS. UNION OF INDIA [REFERRED TO]
PARVATIBAI SUBHANRAO NALAWADE VS. ANWARALIHASANALIMAKANI [REFERRED TO]
MOHAN PANDEY VS. USHA RANI RAJGARIA [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) W.P .No. 3351 of 2019 is filed seeking the following relief:

(2.) W.P .No. 8024 of 2019 is filed seeking the following relief:

(3.) W.P .No. 8058 of 2019 is filed seeking the following relief:

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