LAWS(APH)-2020-12-169

B. BHARGAVI DEVI Vs. STATE OF ANDHRA PRADESH

Decided On December 11, 2020
B. Bhargavi Devi Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

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