STATE OF A.P. Vs. ANAKARLA RAVI KUMAR

JUDGEMENT

(1.) This Writ Appeal is preferred by the State against the order, dtd. 19/7/2022 in W.P.No.19065 of 2022.

(2.) Both the parties in the Appeal will be referred to as they are arrayed in the Writ Petition for convenience.

(3.) Heard, the learned Government Pleader for Services-III appearing for appellants/respondents and Sri Moka Kondala Rao, learned counsel for the respondents/writ petitioners and carefully perused the material available on record.