REGENT COMPUTRONICS PVT. LTD.

MANUJUSNA KADAM (SMT.) Appellant

V/S

GOVT.OF A.P. Respondents

Referred Judgements :-

N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
SAKHAWANT ALL VS. STATE OF ORISSA [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. A J RANA [REFERRED TO]
HARIDWAR SINGH VS. BAGUN SUMBRUI [REFERRED TO]
DIVISIONAL PERSONNEL OFFICER SOUTHERN RAILWAY UNION OF INDIA VS. T R CHELLAPPAN:NARSINGH:ABDUL HAMID [REFERRED TO]
LACHMI NARAIN VS. UNION OF INDIA [REFERRED TO]
MANNALAL KHETAN VS. KEDAR NATH KHETAM [REFERRED TO]
COMMISSIONER OF SALES TAX STATE OF GUJARAT VS. UNION MEDICAL AGENCY [REFERRED TO]
A K ROY VS. STATE OF PUNJAB [REFERRED TO]
B JANGI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHYAMAPADA GANGULY VS. ABANI MOHAN MUKHERJEE [REFERRED TO]
VISHWARASARO DAJIBARAO GHUGE VS. VALLABHDAS SHEONARAYAN SHARAM [REFERRED TO]

JUDGEMENT

(1.) ln this writ petition No Confidence Motion moved against the 3rd petitioner is questioned.

(2.) While the 3rd petitioner is the Chairman of Zilla Parishad, Adilabad, the petitioners 1 and 2 are the members thereof representing Bhainsa and Wankidi Zilla Parishad Territorial Constituencies respectively.

(3.) The strength of Adilabad Zilla Parishad is 52 and 24 of them signed a No Confidence Motion against the 3rd petitioner and presented to the 2nd respondent for convening a meeting for considering the said motion and a notice dated 4-9-1997 was issued convening the meeting to consider the Motion of No Confidence on 20-9-1997.

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MANUJUSNA KADAM Vs. GOVT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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