LAWS(APH)-2022-4-39

GOCHIPATHA KALYANI Vs. STATE OF ANDHRA PRADESH

Decided On April 08, 2022
Gochipatha Kalyani Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri K. Suri Sai Sanjay, learned counsel, representing Sri Nagendra Paragati, learned counsel for the petitioner and perused the material available on record.

(2.) This writ petition has been filed for the following relief:

(3.) Learned AGP for Services - I, representing respondent No.1, submits that respondent No.1 has no concern.