Smt. Immadi Rajeswari, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4436 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                   MAIN CASE No: W.P.No.15544 of 2019

                              PROCEEDING SHEET
Sl.                                                                       OFFICE
        DATE                             ORDER
No                                                                    NOTE.
                                                                     Transfe
5.    02.11.2021 NJS, J                                              rred to
                                                                     io
                        Heard learned counsel for the petitioner who folder
                                                                     before
                 submits that the order impugned dated 26.09.2019
                                                                     correcti
                 has been passed without giving any notice or prior ons.
                                                                     B/o.
                 opportunity, let alone conducting an enquiry.
                         Learned counsel for the petitioner also relies
                  on the following judgments:
                     1) State of Punjab and Others v. Gurdev Singh
                         (reported in (1991) 4 SCC 1)
                     2) H.L.Trehan and Others v. Union of India and
                         Others (reported in (1989) 1 SCC 764)
                     3) C.L.Subrahmaniam v. Collector of Customs,
                         Cochin (reported in (1972) 3 SCC 542)
                     4) S.L.Kapoor v. Jagmohan and Others (reported
                         in (1980) 4 SCC 379)
                     5) Assistant   Commissioner,    Commercial    Tax
                         Department, Works Contract and Leasing,
                         Kota v. Shukla and Brothers (reported in
                         (2010) 4 SCC 785).


                         It is pointed that Government Pleader for
                  Services-I is appearing for the respondent Nos.1,2

and 3 in the matter.

Registry is directed to print the name of Government Pleader for Services-I on the side of respondents in the cause-list.

List this matter on 09.11.2021.

______ NJS, J BLV