SK.UMAR FAROOQ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) On comparison of the reliefs claimed in main petition and interlocutory application, they are almost identical. In any view of the matter, unless the action of 4th respondent/Tahsildar in rejecting the claim of the petitioner vide endorsement in Roc.No.138/2019, dated 26.09.2020, is declared as illegal or arbitrary and set aside the same, the question of grant of interim relief for issuance of EWS Certificate to the petitioner's son enabling him to get admission into IIT for the academic year 2020-21, does not arise.

(3.) The petitioner is the father of Sk. Umar Farooq, who is the prospective candidate for admission into IIT, having appeared for JEE (Advanced) Examination, 2020.