LAWS(APH)-2023-12-22

TUGU PRABHAKAR REDDY Vs. STATE OF A.P.

Decided On December 07, 2023
Tugu Prabhakar Reddy Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Separate counter affidavits are filed by respondent Nos.4, 6 and 7.

(3.) Heard Sri P. Narahari, learned counsel for the petitioner; learned Assistant Government Pleader for Revenue for respondent Nos.2 to 5, Sri G. Venkat Reddy, learned standing counsel for respondent No.6; Sri Kata Sambasiva Rao, learned counsel for respondent No.7 and Sri P. Aditya Harsha Vardhan, learned counsel for respondent No.8.