POTTEPALEM SUDHAKAR Vs. STATE OF ANDHRA PRADESH
LAWS(APH)-2019-8-25
HIGH COURT OF ANDHRA PRADESH
Decided on August 30,2019

Pottepalem Sudhakar Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents




JUDGEMENT

D.V.S.S. Somayajulu, J. - (1.)This Writ Petition is essentially filed by the petitioner challenging the G.O.Rt.No.475 Agriculture & Cooperation (COOP-IV) Department, dated 30.07.2019, issued by the 1st respondent; the Memo No.AGST-74/135/2017, COOP-IV, dt.30.07.2019 issued by the 2nd respondent and the instructions issued by the 3rd respondent, in file No.13021/81/2018/PACS-III, dated 30.07.2019, to all the District Cooperative Officers in the State.
(2.)This Court has heard Sri Prabhunath Vasireddy and Madhava Rao Nalluri, learned counsels for the petitioner and the learned Government Pleader appearing for the 1st to 6th respondents.
(3.)With the consent of both the learned counsel the writ petition itself is taken up for hearing and for disposal.


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