BURRAMUKKU LAKSHMI NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, under Article 226 of the Constitution of India, for the following relief/s:

(2.) Heard Sri Chalasani Ajay Kumar, learned counsel for the petitioner, learned Government Pleader for Mines & Geology appearing for respondent Nos.3 to 5, and learned Government Pleader for Home appearing for respondent Nos.1 and 2. With their consent, this writ petition is disposed of at the stage of admission.

(3.) Learned counsel for the petitioner states that the subject matter of the writ petition is squarely covered by the order dtd. 8/1/2020 passed in W.P.No.671 of 2020 by this Court.