LAWS(APH)-2019-10-12

JALLIGAMPALA VENKATA SATYAMURTHY Vs. STATE OF ANDHRA PRADESH

Decided On October 17, 2019
Jalligampala Venkata Satyamurthy Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Writ Petition is filed by the petitioners seeking the following relief:

(2.) This Court has heard Sri Vedula Venkata Ramana, learned senior counsel appearing for the petitioners and the learned Government Pleader for Cooperation appearing for the 1st to 4th respondents.

(3.) The essential action that is questioned in this case is the proposal of the 1st and 2nd respondents to conduct an enquiry into the affairs of the 6th and 7th respondents' societies.