REGENT COMPUTRONICS PVT. LTD.

Padi Kaushik Reddy Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

RAM CHANDRA PRASAD SINGH V. SHARAD YADAV [REFERRED TO]
KEISHAM MEGHACHANDRA SINGH V. SPEAKER,MANIPUR LEGISLATIVE ASSEMBLY [REFERRED TO]
S.A. SAMPATH KUMAR V. KALE YADAIAH [REFERRED TO]
HIMALAYAN TILES AND MARBLE PRIVATE LIMITED VS. FRANCIS VICTOR COUTINHO [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SUN ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
U P AWAS EVAM VIKAS PARISHAD VS. CYAN DEVI [REFERRED TO]
MAYAWATI VS. MARKANDEYA CHAND [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. AMRIT LAL MANCHANDA [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJENDRA SINGH RANA VS. SWAMI PRASAD MAURYA [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
MINERAL AREA DEVELOPMENT AUTHORITY VS. STEEL AUTHORITY OF INDIA [REFERRED TO]
BALCHANDRA L JARKIHOLI VS. B S YEDDYURAPPA [REFERRED TO]
FIDA HUSSAIN VS. MORADABAD DEVELOPMENT AUTHORITY [REFERRED TO]
SPEAKER HARYANA VIDHAN SABHA VS. KULDEEP BISHNOI [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
M.S. PRABHAKARA RAO AND ORS. VS. K.R. AMOS AND ORS. [REFERRED TO]
PEERAPPA HANMANTHA HARIJAN VS. STATE OF KARNATAKA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
GREGORY PATRAO VS. MANGALORE REFINERY AND PETROCHEMICALS LIMITED [REFERRED TO]
SUBHASH DESAI VS. PRINCIPAL SECRETARY, GOVERNOR OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) In all these writ petitions the common question which arises for consideration is "Whether the High Court in exercise of power of the judicial review can issue direction to the Speaker of Legislative Assembly to decide disqualification petitions within a fixed time frame". Hence, the writ petitions are disposed of by this common judgment.

(2.) WP.No.9472 of 2024 is filed by Padi Kaushik Reddy, Bharat Rashtra Samithii (BRS) MLA and WP.No.18553 of 2024 is filed by Alleti Maheshwar Reddy, Bharaitya Janata Party (BJP) MLA and Floor Leader of BJP Legislature Party in Telangana State Legislative Assembly, to declare the action of the respondent No.2-Speaker of the Assembly in not adjudicating their petitions dtd. 18/3/2024 and 1/7/2024 respectively seeking disqualification of respondent No.5-Danam Nagender, MLA, Khairatabad Constituency, as being arbitrary, unconstitutional, against the spirit of democracy and X Schedule of the Constitution of India and for a direction to the Speaker to receive and decide the disqualification petitions within four weeks/three months.

(3.) WP.No.11098 of 2024 is filed by Kuna Pandu Vivekananda, BRS MLA, to declare the action of the respondent No.2-Speaker in not acknowledging the receipt of disqualification petitions dtd. 2/4/2024 and 8/4/2024 filed against the respondent No.5 (Venkata Rao Tellam - MLA of Bhadrachalam Constituency) and respondent No.6 (Kadiyam Srihari - MLA of Station Ghanpur Station Constituency) sent by E-mail and registered post and not initiating the process of deciding disqualification petitions as being illegal, arbitrary and violative of X Schedule of the constitution of India and to direct respondent No.2 to decide disqualification petitions within a period of three months.

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PADI KAUSHIK REDDY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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