KARPURAPU VARA PRASADARAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard at length the petitioner as well as Smt. A. S. Gadhavi, APP for the respondent Union of India. Perused the petition and the annexures.

(2.) The present petition came to be registered as Suo Moto Writ Petition, pursuant to the order 20th February 2007 passed by the then acting Chief Justice and the same reads thus-

(3.) The petitioner appearing in person has argued as under-