LAWS(TLNG)-2021-7-192

K.ANAND BABU Vs. STATE OF TELANGANA

Decided On July 19, 2021
K.Anand Babu Appellant
V/S
State of Telangana Respondents

JUDGEMENT

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

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

(3.) Heard Sri S. Gopal Rao, counsel for the petitioner, and Government Pleader for Services-III appearing for the respondents.