MALIGI REDDY KAVITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Writ Petition No.3295 of 2021, under Article 226 of the Constitution of India, is filed by the petitioner, seeking the following prayer:

(2.) Writ Petition No.3308 of 2021, under Article 226 of the Constitution of India, is filed by the petitioner, seeking the following prayer:

(3.) We have heard the submissions of the learned counsel for the petitioner, the learned Assistant Government Pleader for Home representing the learned Advocate General for respondent Nos.1 to 5 in both the writ petitions and perused the record.