S SESHAGIRI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Though the petitioners made several allegations against the respondents, during the course of hearing learned counsel for the petitioners requested this Court without touching the merits of the case, to issue a direction to the respondents to dispose of the representations dated 29.02.2020 and 03.03.2020 submitted by the petitioners.

(3.) Learned Government Pleader for Home appearing for respondents readily agreed to dispose of the representations dated 29.02.2020 and 03.03.2020 submitted by the petitioners, if any pending with the respondent authorities.