MERIDIAN EDUCATIONAL SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of the Respondents in issuing the notice in Cr.No.366/5/MDPRPS/CYB/2021, dated 11.08.2021 as illegal and also issue consequential direction to the Respondents not to take any coercive steps against the petitioner and their assets.

(2.) Heard Sri Mr. S. Ravi, learned Senior Counsel representing Ms. N. Niyatha, learned counsel for the Petitioner and Mr. S. Rama Mohan, learned Assistant Government Pleader for Home and Mr. D. Narender Naik, learned counsel for the 5th Respondent and perused the record.

(3.) FACTS OF THE CASE