REGENT COMPUTRONICS PVT. LTD.

K. Vatchala Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

BHASKAR LAXMAN JADHAV VS. KARAMVEER KAKASAHEB WAGH EDUCATION SOCIETY [REFERRED TO]
HARI NARAIN VS. BADRI DAS [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
KUSHA DURUKA VS. STATE OF ODISHA [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
MOTI LAL SONGARA VS. PREM PRAKASH @ PAPPU [REFERRED TO]
SAUMYA CHAURASIA VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
BILKIS YAKUB RASOOL VS. UNION OF INDIA [REFERRED TO]
DATTATREYA VS. MAHAVEER [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
LAZARUS ESTATES LTD. V. BEASLEY [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sateesh Kumar Eerla, learned Counsel for the Writ Petitioner and Sri P. Vengal Reddy, learned Standing Counsel for the Municipal Corporation appearing for Respondent No.2. Heard Sri Namineni Pavan Kumar, learned Counsel for the Impleadment Applicant in I.A.No.2 of 2026.

(2.) The prayer sought in the present Writ Petition is as under:

(3.) The above Writ Petition and Interlocutory Application No.2 of 2026 are being considered together in the present Order.

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K. VATCHALA Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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