Nuziveedu Seeds Limited Vs Government Of Andhra Pradesh

High Court For The State Of Telangana:: At Hyderabad 27 Mar 2024 Writ Petition Nos. 34708, 36673, 39793 Of 2012, 5397 Of 2016 (2024) 03 TEL CK 0020
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition Nos. 34708, 36673, 39793 Of 2012, 5397 Of 2016

Hon'ble Bench

Alok Aradhe, CJ; Anil Kumar Jukanti, J

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 39(b), 136, 136(1)
  • Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 - Section 27, 28, 29
  • Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952 - Rule 6(6)
  • Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007 - Section 2, 3, 5(1)(b), 7, 20
  • Essential Commodities Act, 1955 - Section 3
  • Works of Defence Act, 1903 - Section 9
  • Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 27
  • Industrial Disputes Act, 1947 - Section 10A
  • Electricity Act, 2003 - Section 86(1)(f)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0020
  • Coram: Alok Aradhe, CJ; Anil Kumar Jukanti, J
  • Bench: Division Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 39(b), 136, 136(1)
  • Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 - Section 27, 28, 29
  • Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952 - Rule 6(6)
  • Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007 - Section 2, 3, 5(1)(b), 7, 20
  • Essential Commodities Act, 1955 - Section 3
  • Works of Defence Act, 1903 - Section 9
  • Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 27
  • Industrial Disputes Act, 1947 - Section 10A
  • Electricity Act, 2003 - Section 86(1)(f)
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