DATLA NARAYANA RAJU Vs. STATE OF AP

JUDGEMENT

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

(2.) This writ petition is filed by the petitioner under Article 226 of the constitution of India seeking the following reliefs:

(3.) As the issues in these two writ petitions are interrelated, these writ petitions are being disposed of by way of this common order. The parties hereinafter will be referred to with their status in W.P.No.24872 of 2020.