(1.) This Writ Petition has been filed seeking issuance of a Writ of Certiorari calling for the records and quash the proceedings of the second respondent in Na.Ka.No.A7-885-2012, dated 15.10.2012.
(2.) No representation on behalf of the Petitioner.
(3.) Heard the learned Special Government Pleader appearing for the respondents 1 and 2 and the learned counsel appearing for the third respondent.