LAWS(APH)-2024-2-59

M.KARIMULLAH HUSSAIN Vs. STATE OF A. P,

Decided On February 15, 2024
M.Karimullah Hussain Appellant
V/S
State Of A. P, Respondents

JUDGEMENT

(1.) Heard Sri Md.Saleem, Learned Counsel for the Appellant and Sri G.V.S. Kishore Kumar, Learned G P (S-I) representing the respondents.

(2.) The parties are referred to as per the nomenclature in the Writ Petition.

(3.) We have perused the impugned order, wherein the Learned Single Judge has traversed the entire gamut of Law relating to transfers and thereafter has concluded that the order of transfers does not warrant any interference.