LAWS(APH)-2022-1-125

V. RABANI BASHA Vs. STATE OF ANDHRA PRADESH

Decided On January 19, 2022
V. Rabani Basha Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) W.P.No.19003 of 2017 is filed by petitioner seeking the following relief:

(2.) W.P.No.14479 of 2021 is filed by the petitioner seeking the following relief :

(3.) Heard the learned counsel for the petitioners, and the learned counsel for the respondents. Perused the material available on record.