SHAIK IMAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Ms. Y. Kamala Rani, learned counsel for the petitioner and Mr. M. Santhosh Reddy, learned counsel appearing for respondents No.4 and 5.

(2.) It is pointed out by Mr. M. Santhosh Reddy that the subject matter of this Public Interest Litigation is identical to W.P.(PIL) No.315 of 2020.

(3.) The above submission is not disputed by Ms. Y. Kamala Rani, who, in fact, had prayed for taking up this matter along with W.P.(PIL) No.315 of 2020.