REGENT COMPUTRONICS PVT. LTD.

Pydi Varahalamma Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

GHASITEY LAL SAHU AND ANOTHER V. COMPETENT AUTHORITY [REFERRED TO]
MAHARAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MADAN SWAROOP SHROTIYA PUBLIC CHARITABLE TRUST VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJENDRA KUMAR VS. KALYAN [REFERRED TO]
MUKARRAM ALI KHAN VS. STATE OF U P [REFERRED TO]
VINAYAK KASHINATH SHILKAR VS. DY COLLECTOR [REFERRED TO]
STATE OF UTTAR PRADESH V. HARIRAM [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Special Government Pleader appearing for the respondents.

(2.) This writ petition is filed questioning the notification dtd. 7/7/2007 published dtd. 12/7/2007 and the consequential orders in proceedings No.G1/10571/76, dtd. 5/2/2008 issued by the 2nd respondent/Special Officer and Competent Authority, Hyderabad.

(3.) The 1st petitioner is the mother and the petitioner Nos.2 and 3 are her major sons.

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PYDI VARAHALAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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