T.CHANDRA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief/s:-

(2.) Though the petitioner made several allegations against the respondents, during hearing, learned counsel for the petitioner limited his request to direct the 2nd respondent to dispose of online Mee Seva application submitted by the petitioner on 5/7/2021, without touching the merits of the case.

(3.) Learned Assistant Government Pleader for Revenue appearing for respondents readily agreed to take appropriate action on Mee Seva application, dtd. 5/7/2021 submitted by the petitioner, if any, pending with the respondent-authorities.