V VENKATA RAMI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of respondents 3 and 4 in harassing the petitioner by calling to the 4th respondent's police station by involving in civil disputes, as being illegal, arbitrary and against the principles of natural justice and violative of Articles 14, 19 and 21 of Constitution of India.

(2.) With the consent of both the parties, the present writ petition is taken up for hearing today, i.e. 02.09.2020, through Video Conferencing and is being disposed of at the admission stage.

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