REGENT COMPUTRONICS PVT. LTD.

K.RAVINCHANDRA REDDY Appellant

V/S

GOVERNMENT OF A.P. Respondents

Referred Judgements :-

TAMIZ MUZHAGAN V. RDO [REFERRED TO]
AMBASAMUDRAM [REFERRED TO]
RAMANATHAPURAM [REFERRED TO]
M.MANI V. A.SELLAMUTHU,ARIYALOOR TOWN PANCHAYAT,ARIYALOOR AND ANOTHER [REFERRED TO]
BALESHWAR SINGH V. DISTRICT MAGISTRATE AND COLLECTOR [REFERRED TO]
CALCUTTA DOCK LABOUR BOARD VS. JAFFAR IMAM BRINDABAN NAYAK JAMBU PATRA [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
ALLAHABAD BANK VS. DEEPAK KUMAR BHOLA [REFERRED TO]
BALESHWAR SINGH VS. DISTRICT MAGISTRATE AND COLLECTOR BANARAS [REFERRED TO]
SAHIRAM VS. RAJASTHAN STATE [REFERRED TO]
CHANDGI RAM THAKAR DASS VS. ELECTION TRIBUNAL AND ASSISTANT DEVELOPMENT COMMISSIONER [REFERRED TO]
RISAL SINGH VS. CHANDGI RAM [REFERRED TO]
KULDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) K. RAVICHANDRA Reddy and 16 others filed the present Writ Petition for a writ of Mandamus declaring the proceedings of the 1st respondent in g. O. Rt. No. 1515, dated 16-7-2007 as illegal, null, void and opposed to Section 19 (e)of Act 30 of 1987 insofar as it relates to 6th respondent herein and pass such other suitable orders. The 6th respondent is one M. Jagannadha Reddy.

(2.) THIS Court issued rule nisi on 6-8-200and granted interim order for a limited period in W. P. M. P. No. 21166/2007 and subsequent thereto on 21-8-2007 the interim order granted earlier was extended until further orders.

(3.) THE 4th respondent - Sri Swayambu Sri Varasiddhi Vinayaka Swamy Temple, kanipakam, filed W. V. M. P. No. 2308/2007 to vacate the interim order. Likewise, the 6th respondent filed W. V. M. P. No. 2077/2007 to vacate the interim order. Counter affidavits are filed by R. 1, R. 2 and a common reply affidavit also was filed by the writ petitioners.

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K RAVINCHANDRA REDDY Vs. GOVERNMENT OF A P

Referred Judgements :-

JUDGEMENT

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