LAWS(TLNG)-2021-10-48

M.KRISHNA MOHAN Vs. STATE OF TELANGANA

Decided On October 26, 2021
M.KRISHNA MOHAN Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This writ petition is being disposed of at the admission stage with the consent of both parties.

(2.) This writ petition is filed seeking the following relief:

(3.) Heard Sri Mamidi Avinash Reddy, learned counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents.