LAWS(APH)-2022-12-33

P.NAGENDRA PRASAD Vs. STATE OF ANDHRA PRADESH

Decided On December 21, 2022
P.NAGENDRA PRASAD Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Writ Petition is filed, seeking the following relief:

(2.) Heard Mr. Rangarajula Rajasekhara Rao, learned counsel for the petitioner and learned Government Pleader for Services-IV for the respondents.

(3.) During hearing learned counsel for the petitioner would contend that this matter is squarely covered by this Court Order dtd. 5/7/2022 in W.P.No.21768 of 2021 and requested to pass similar order in this writ petition also. Learned Government Pleader for the respondents conceded the same.