REGENT COMPUTRONICS PVT. LTD.

Dhanjanjaya Reddy Rakkasi Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

C. SUBRAMANIAM VS. HONOURABLE THE SPEAKER OF THE MADRAS LEGISLATIVE ASSEMBLY [REFERRED TO]
STATE OF KERALA V. K. AJITH [REFERRED TO]
STATE OF KARNATAKA VS. UNION OF INDIA [REFERRED TO]
RAJA RAM PAL VS. SPEAKER LOK SABHA [REFERRED TO]
AMARINDER SINGH VS. SPECIAL COMMITTEE PUNJAB VIDHAN SABHA [REFERRED TO]
C SUBRAMANIAM VS. SPEAKER OF THE MADRAS LEGISLATIVE ASSEMBLY MADRAS [REFERRED TO]
JUSTICE RIPUSUDAN DAYAL VS. STATE OF M.P. [REFERRED TO]
JUSTICE (RETD.) MARKANDEY KATJU VS. THE LOK SABHA & ANR. [REFERRED TO]
N. RAVI VS. SPEAKER [REFERRED TO]
KALPANA MEHTA AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
AJIT MOHAN VS. LEGISLATIVE ASSEMBLY NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
SITA SOREN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S. Sriram, learned Senior Counsel appearing through online, assisted by Sri Anup Koushik Karavadi, learned Counsel for the Writ Petitioner in ; Sri V. Maheswar Reddy, learned Counsel for the Writ Petitioner in W.P.No.14801 of 2025 and Sri Dammalapati Srinivas, learned Advocate General for the Respondent No.1 in both the Writ Petitions.

(2.) The Writ Petitioner in is an Editor, Printer and Publisher of Telugu Daily Newspaper 'Sakshi'. The Writ Petitioner in W.P.No.14801 of 2025 is the Chief Reporter of the same Telugu Daily Newspaper 'Sakshi'. The Secretary General of the Legislature of the State of Andhra Pradesh had issued Notices to both the Writ Petitioners on 3/6/2025 directing them to file their responses in respect of a Privilege Motion initiated by the Committee for Legislative Privileges, Andhra Pradesh State Legislative Assembly.

(3.) The prayer sought in is as under:

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DHANJANJAYA REDDY RAKKASI Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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