C RAMACHANDRA REDDY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THIS Court ordered Notice before admission on 19. 7. 2007 and a counter-affidavit was filed.

(2.) THIS Court issued rule nisi on 11-9-2007.

(3.) THE writ petition is filed for a writ of mandamus or any other appropriate writ, order or direction declaring the Notification so. No. 1489 (E) dated 17. 10. 2005 and the consequential Notification SO. No. l732 (E)dated 9. 10. 2006 issued by the 1st respondent as illegal, arbitrary and violative of article 300-A of the Constitution of India and consequently to set aside the same and to pass such other suitable orders.