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AIR 1996 ANDHRA PRADESH 308 ::(1996) 1 LS 208
Andhra Pradesh High Court
Hon'ble Judge(s): M. B. Naik , J

Constitution of India , Art.226— Writ petition - Maintainability - Application claiming social status certificate - Show cause notice calling upon applicant to appear and file necessary explanation - Writ petition against - Not maintainable as applicant has all opportunity to place entire material before enquiring authorities. (Para 6)

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