REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL FOREST OFFICER Appellant

V/S

M.Kamalakannam Respondents

Referred Judgements :-

ULLI BHASKAR VS. STATE OF A.P. [REFERRED TO]
DIVISIONAL FOREST OFFICER VS. GV SUDHAKAR RAO [REFERRED TO]
STATE OF KARNATAKA VS. K KRISHNAN [REFERRED TO]
MOTI LAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF KARNATAKA VS. K A KUNCHINDAMMED [REFERRED TO]
SECTION FORESTOR VS. MANSUR ALI KHAN [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
STATE OF M P VS. MADHUKAR RAO [REFERRED TO]
PINCL CHIEF CONSERVATOR OF FOREST VS. J K JOHNSON [REFERRED TO]
PUBLIC PROSECUTOR VS. G MARIMUTHU KONAR [REFERRED TO]
ORUGANTI SESHACHALA VENKATESWARLU VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CHINDURA MUTHAIAH AND CO KAMAREDDY NIZAMABAD DISTRICT A P VS. DEPUTY COMMISSIONER OF PROHIBITION AND EXISE [REFERRED TO]
ARUN BACHER VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Certiorari calling for the records relating to order passed on 7/1/2016 in Crl.R.P.No.23 of 2015 passed by the District and Sessions Judge, Chittoor, and declaring the same as illegal and contrary to law and quash the same and pass such other order or orders as this Court deems fit and proper.

(2.) The facts leading to filing of this writ petition, briefly stated, are as follows:

(3.) Aggrieved by the order of the learned Magistrate, the State, represented by the Assistant Conservator of Forests, Palamaner, Chittoor District, filed a revision petition in Crl. Revision Petition No.23 of 2015 against the writ petitioner herein as the respondent No.1 and the State of Andhra Pradesh, represented by the S.I. of Police, Yadamari P.S. as the respondent No.2.

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DIVISIONAL FOREST OFFICER Vs. M.KAMALAKANNAM

Referred Judgements :-

JUDGEMENT

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