LAWS(APH)-2023-1-6

MOTHIKI SATYAVATHI Vs. STATE OF ANDHRA PRADESH

Decided On January 06, 2023
Mothiki Satyavathi Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri K. J. V. N. Pundareekakshudu, learned counsel for the petitioner and Sri G. Naresh Kumar, learned counsel, representing respondents No.2 and 3.

(2.) Notice has been accepted by the learned AGP for Municipal Administration, representing respondent No.1.

(3.) With the consent of the learned counsels for the parties, the writ petition is being decided at this stage.