SHAIK ABDUL SATTAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Appeal is filed against by the order, dtd. 23/7/2025 passed by the learned Single Judge of this Court in W.P.No.17656 of 2025.

(2.) Both the parties in the appeal will be referred to as they are arrayed in the writ petition for convenience.

(3.) The facts leading to filing of this Appeal are herein under:-