MORNING WALKER ASSOCIATION Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Heard Mr. Vishal Maharana, learned counsel for the petitioner.

(2.) This petition has been filed under Article 226 of the Constitution of India assailing the legality and validity of G.O.Ms.No.35 dtd. 2/3/2007 of the Agriculture and Cooperation (Horticulture) Department, Government of Andhra Pradesh (now Telangana).

(3.) G.O.Ms.No.35 dtd. 2/3/2007 reads as under: