THOTA PRADEEP KUMAR 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 declaring the action of respondent Nos.2 and 3 in not taking any action on the complaint/representation lodged by the petitioner on 31.07.2020 against respondent Nos.6 and 7, who misbehaved, ill-treated the petitioners abusing in utter filthy language and beating black and blue, as being illegal, arbitrary and unconstitutional and violating the natural justice with a consequential direction to the respondent Nos.2 and 3 to take necessary action on the complaint/representation dated 31.07.2020 made by the petitioner.

(2.) The present writ petition is taken up for hearing today, i.e. 01.09.2020, through Video Conferencing.

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