K AMULYA Vs. STATE OF TELANGANA AND ORS

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking for a writ of mandamus directing respondent Nos. 1 to 4 to initiate appropriate action against respondent No. 5 for committing the offence of perjury by giving false statements in writing before various Courts. The grievance of the petitioner is that respondent No. 5 has given false evidence in different proceedings before various Courts, which are shown in Para 9 of the affidavit filed in support of the writ petition. Briefly, the relief sought by the petitioner is for a direction to respondent Nos. 1 to 4 to initiate appropriate action against respondent No. 5 for committing the offence of perjury by giving false statements in writing before various Courts.

(2.) Heard learned Counsel for the petitioner as well as the learned Assistant Government Pleader for Medical and Health appearing for respondent Nos. 1 to 4 and the learned Counsel appearing for respondent No. 5. Perused the material on record.

(3.) The main question that falls for consideration in this writ petition is, whether the petitioner can maintain a writ petition seeking a direction to the official respondent Nos. 1 to 4 to initiate appropriate action against unofficial respondent No. 5 for the alleged offence of perjury committed by her.