STATE OF A.P. Vs. P.KRISHNA KISHORE

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the order, dtd. 11/4/2023 passed by the learned Single Judge of this Court in W.P.No.25558 of 2017.

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

(3.) Heard learned counsel appearing on both sides and carefully perused the material available on record.