ESTATE OFFICER AND ADDITIONAL DIVISIONAL RAILWAY MANAGER SOUTH CENTRAL RAILWAY Vs. YERRAGUNTALA LAKSHMISUNDARAM

JUDGEMENT

(1.) This Court issued rule nisi on 27.07.2006.

(2.) Heard Sri Gangarami Reddy, the learned counsel, representing the petitioner and Sri Anantha Krishna, the learned counsel, representing the respondent.

(3.) The writ petition is filed by the petitioner for issuance of a writ of certiorari or any other appropriate writ or direction calling for the records relating to the judgment and decree in A.S.No.212 of 2002 dated 22.12.2005 on the file of the Principal District Judge, Rajahmundry, East Godavari and to quash the same and to pass other suitable orders.