BANALA KRISHNA CHARY Vs. GOVERNMENT 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 4th respondent in interfering in the civil dispute of the petitioner pending before this Court in Writ Petition No.8625 of 2015, as being illegal, arbitrary and unjust.

(2.) The above case is taken up for hearing today i.e., 14.07.2020, through Video Conferencing.

(3.) Heard Sri Praveen Kumar Veerjala, learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for the respondents.