REGENT COMPUTRONICS PVT. LTD.

V. Vasanta Mogli Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

M P SHARMA OTHERS VS. SATISH CHANDRA DISTRICT MAGISTRATE DELHI [REFERRED TO]
KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE JABALPUR STATE OF UTTAR PRADESH UNION OF INDIA STATE OF KARNATAKA STATE OF MAHARASHTRA STATE OF RAJASTHAN UNION OF INDIA UNION OF INDIA VS. SHIVAKANT SHUKLA:V K S CHAUDHARY:ATAL BIHARI VAJPAYEE:SATYA SHARMA:N K GANPAIAH:SUBHAS:MILAP CHAND KANUNGO:SHRI RAM DHAN:DR REKHA AWASTHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SURESH KUMAR KOUSHAL VS. NAZ FOUNDATION [REFERRED TO]
NATIONAL LEGAL SERVICES AUTHORITY VS. UNION OF INDIA [REFERRED TO]
NANGAI VS. SUPERINTENDENT OF POLICE [REFERRED TO]
ASHISH KUMAR MISRA VS. BHARAT SARKAR [REFERRED TO]
JEEJA GHOSH & ANR. VS. UNION OF INDIA & ORS. [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Issue raised in all the three public interest litigations (PIL) being inter-related, those were heard together and are being disposed of by this common judgment and order.

(2.) We have heard Ms. Jayna Kothari, learned Senior Counsel appearing for Mr. K. Sai Sandeep Pareekshit, learned counsel for the petitioners and Mr. Andapalli Sanjeev Kumar, learned Special Government Pleader for the respondents.

(3.) In W.P. (PIL) No.44 of 2018 prayer made is to declare Telangana Eunuchs Act, 1329 Fasli as ultra vires and unconstitutional.

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V. VASANTA MOGLI Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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