NELLURI ESWAR RANJITH 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 Naga Praveen Vankayalapati, learned counsel for the petitioner, learned Government Pleader for Mines & Geology appearing for respondent Nos.1 and 2, and learned Government Pleader for Home appearing for respondent No.3. 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. 23/3/2021 passed in W.P.No.6676 of 2021 by this Court.