LAWS(APH)-2024-7-88

SAMUDRALA JITHIN Vs. STATE OF A.P.

Decided On July 16, 2024
Samudrala Jithin Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) Heard Sri V. Sai Kumar, learned Counsel for the Writ Petitioner, Sri G. Arjun Chowdary, learned Asst. Government Pleader for Respondent Nos. 1 to 3 and Sri G. Vijay Kumar, learned Standing Counsel for the Health University representing the 4th Respondent.

(2.) This Writ Petition is filed by Sri Samudrala Jithin (minor) represented by his Natural Guardian-Mother for declaring the action of the Tahasildar, Eluru Mandal and District (Respondent No.3) in not issuing the digital/online Local Status Certificate on or before 1/6/2024.

(3.) The prayer sought in the present Writ Petition is as under: