PALLA GOVINDARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed against the notice issued in Ref:No.SAG/SCN/1 dtd. 28/12/2021, in which the petitioner is directed to submit his explanation within 15 days along with any documentary evidence to the respondent No.2.

(2.) Learned counsel for the petitioner submits that when they made attempt to submit explanation, learned Standing Counsel appearing for the 2nd respondent refused to receive the same.

(3.) Learned Standing Counsel appearing for the 2nd respondent submits that the petitioner never approached the 2nd respondent to submit explanation and if the petitioner is ready to submit explanation as of now it will be considered and appropriate orders will be passed by following due process of law.