M.JANARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed questioning the inaction of the respondent authority in registering a case based on the complaint made by the petitioner dated 23.06.2020 against the people named therein, as being illegal, arbitrary and violative of Article 14 of the Constitution of India.

(2.) The present writ petition is taken up for hearing today, i.e. 14.07.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.