MANDAVA JANAKIRAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner for issue of a writ of mandamus to declare the action of respondent No.2 in harassing the petitioner, though the petitioner is not connected with any crime and not handing over the registration certificate of Car bearing No. AP 16 FK 1008 and making illegal demands, as illegal, arbitrary and violative of Article 21 of the Constitution of India.

(2.) The present writ petition is taken up for hearing today, i.e. 12.06.2020, through Video Conferencing.

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