VESTA GEETHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition, the 'petitioner' filed a memo seeking permission of this Court to withdraw the writ petition and also seeking liberty to pursue other remedies alleging that the respondents are obstructing her from appearing in Court etc. Some of the respondents have strongly objected to the withdrawal.

(2.) In reply to this memo, the 18th respondent filed a reply memo. Respondent Nos.8,10,14,15 and 17 also filed another memo with case law. They deny any obstruction of the present petitioner. They strongly object to the memo filed and pray the Court to reject this request for the reasons mentioned below.

(3.) This is a peculiar case in which the contesting respondents have raised an issue about the very 'identity' of the petitioner. It is their contention that the petitioner before this Court is a fictitious person who is impersonating a person called 'Vetsa Geetha'. This is the consistent version of the respondents all through.