MD. PUTHILL BEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of the respondents, in particular the 3rd respondent, in not registering the complaint of the petitioner, dated 12.08.2020, as highly illegal, arbitrary, unconstitutional and violation principles of natural justice.

(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 appearing for the respondents.