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LAWS(APH)-2024-8-108

YENUGANTI THRIVENI Vs. STATE OF ANDHRA PRADESH

Decided On August 06, 2024
Yenuganti Thriveni Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

RAJASTHAN STATE ELECTRICITY BOARD JAIPUR VS. MOHAN LAL [REFERRED TO]
BHARAT SINGH DALLU NATHU RAM RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) W.P. No. 4615 of 2023 is filed seeking the following relief:

(2.) W.P. No. 4816 of 2023 is filed seeking the following relief:

(3.) Since the issue involved in these two writ petitions is the same, they are disposed of by this common order.

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