MEENA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri V.R. Reddy Kovvuri, learned counsel for the writ petitioners in the writ petition No.17520 of 2020. Sri V.R. Reddy Kovvuri had submitted that he had instructions from the petitioners to appear and argue on their behalf and that he shall file Vakalat within two days. He was permitted to argue on the said representation.

(2.) Sri Abhay Siddnath Mootha, learned counsel on record for the petitioners was also heard who had adopted the arguments of Sri V.R. Reddy Kovvuri.

(3.) Also heard Sri C. Suman, learned counsel appearing for the respondent No.1 and Sri V. Sai Kumar, learned counsel appearing for the respondent No.4.