LAWS(SC)-2026-1-104

SYED MOHAMMED SHABBUDDIN Vs. UNION OF INDIA

Decided On January 23, 2026
Syed Mohammed Shabbuddin Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned senior counsel for the appellant and learned senior counsel for the respondent -State and learned ASG for Union of India.

(3.) The appellant herein had filed WP No.11883/2024 before the High Court for the State of Telangana seeking the following reliefs: