KOLLU (RAJANA), JYOTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) ard Sri O. Manohar Reddy, learned Senior Counsel (Amicus Curie); Smt. T.V. Sridevi, learned Counsel for the Writ Petitioner; Sri A. Sai Naveen, learned Counsel appearing on behalf of Sri Venkateswara Rao Gudapati, learned Counsel for the Respondent No.5 and Sri Y. Subba Rao, learned Assistant Government Pleader for Respondent Nos.1 to 4.

(2.) Prayer made in the Writ Petition is as under :

(3.) It is stated in the Affidavit filed in support of the Writ Petition that she is presently aged about 21 years; that on 6/12/2019, she was married to one Sri Kollu Bangaru Raju as per Hindu Vedic Rites by observing usual formalities of giving gifts to the husband and his family members; that Sri Kollu Bangaru Raju was in regular employment as Attender/Process Server in District and Sessions Court (Mahila Court), Visakhapatnam; that Sri Kollu Bangaru Raju, 'while being treated in Gayatri Vidya Parishad Hospital, Visakhapatnam' died on 21/5/2021 due to COVID i.e., in just 1 1/2 year of marriage.