REGENT COMPUTRONICS PVT. LTD.

Rani Santosh Saincher Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

STATE OF WEST BENGAL HABIB MOHAMMAD STATE OF HYDERABAD STATE OF MYSORE VS. ANWAR ALI SARKAR:ANWAR ALI SARKAR [REFERRED TO]
RAJ KALI KUER VS. RAM RATTAN PANDEY [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
RAM RATTAN VS. BAJRANG LAL [REFERRED TO]
SHAMBHU CHARAN SHUKLA VS. THAKUR LADLI RADHA CHANDRA MADAN GOPALJI MAHARAJ [REFERRED TO]
PANNALAL BANSILAL PITTI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
K R LAKSHMAN VS. KARNATAKA ELECTRICITY BOARD [REFERRED TO]
P. ASHOK GAJAPATHI RAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JANHIT ABHIYAN VS. UNION OF INDIA [REFERRED TO]
RAMESH CHANDRA SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Mr. M.Vidyasagar, learned counsel for the petitioners. Mr. P.Venugopal, learned Amicus Curiae. Mr. Herur Rajesh Kumar, learned Government Pleader for respondent No.1.

(2.) In this writ petition, the petitioner No.1 has assailed the validity of Explanation II of Proviso to Sec. 17(1) of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (hereinafter referred to as 'the Act').

(3.) The factual background in which the challenge to the validity of the aforesaid provision needs mention, which is stated infra.

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RANI SANTOSH SAINCHER Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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