LAWS(TLNG)-2021-6-79

SANAMGARI CHANDRASHEKARA CHARY Vs. STATE OF TELANGANA

Decided On June 30, 2021
Sanamgari Chandrashekara Chary Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This writ petition is filed praying to grant the following relief:

(2.) Heard Sri A. Ramesh Yadav, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.

(3.) This writ petition is filed challenging the order of Special Tribunal, Siddipet in the Revision preferred by the petitioner.