Fathu Miah Masjid Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court - Amaravati 27 Sep 2022 Writ Petition No. 30967 Of 2022 (2022) 09 AP CK 0035
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No. 30967 Of 2022

Hon'ble Bench

Cheekati Manavendranath Roy, J

Advocates

Suryam Gannavarapu

Final Decision

Disposed Of

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 09 AP CK 0035
  • Coram: Cheekati Manavendranath Roy, J
  • Bench: Single Bench
  • Advocates: Suryam Gannavarapu
  • Result: Disposed Of
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.