RAVURI MURALI KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri. Y. Soma Raju, learned Counsel for the Petitioner, Sri. Viswanath Challa, Advocate appearing for Sri. S. Vivek Chandra Sekhar, learned Standing Counsel for Respondent Nos. 2 and 3 and Ms. Shilpa, Advocate, appearing for Respondent No.6.

(2.) This petition under Article 226 of the Constitution of India is filed for Writ of Mandamus with respect to the inaction of the Respondents in not considering the Petitioner's complaint, dtd. 18/7/2022, as also for a direction to the Respondent Nos. 2 to 4 to take appropriate action on the Petitioner's complaint.

(3.) The prayer in the Writ Petition, is as follows: