STATE OF A.P. Vs. RAJOLA JAGANNADHA REDDY

JUDGEMENT

(1.) This Writ Appeal has been filed against the order, dtd. 1/2/2022 in W.P.No.13543 of 2019 passed by the learned Single Judge of this Court.

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

(3.) Heard the Government Pleader for Services-III for appellants/ respondents and learned counsel for the respondents/petitioners.