Karavanji Lalitha Kumari Vs State Of Andhra Pradesh And Ors

Andhra Pradesh High Court 23 Feb 2021 Writ Petition No. 4401 Of 2016 (2021) 02 AP CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 4401 Of 2016

Hon'ble Bench

Battu Devanand, J

Advocates

G U R C Prasad, L V S Nagaraju

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2021) 02 AP CK 0004
  • Coram: Battu Devanand, J
  • Bench: Single Bench
  • Advocates: G U R C Prasad, L V S Nagaraju
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
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