NEKKANTI RAMAKRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, seeking Writ of Mandamus against the action of the 4th respondent in registering the F.I.R vide Crime No.583 of 2020, on the file of Kanchikacherla Police Station for the offence punishable under Section 34(A) of the Andhra Pradesh Excise Act, 1968, against the petitioners as contrary to the G.O.Ms No.411, dated 24.09.2019. Consequential prayers were also made in this writ petition.

(2.) Heard Sri B.Prudhvi Kumar, learned counsel for the petitioners and the learned Government Pleader for Excise appearing for the respondents 1 and 2 and the learned Government Pleader for Home appearing for the respondents 3 and 4.

(3.) With the consent of both side counsel, this Writ Petition is disposed of, at the stage of admission.