SRIHARI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed questioning the action of 4th respondent authority in sending the Short Message Service (SMS) informing the petitioner that the complaint lodged by the petitioner on 12.07.2020, as being disposed under closed complaint.

(2.) The present writ petition is taken up for hearing today, i.e. 04.09.2020, through Video Conferencing.

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