LAWS(TLNG)-2022-10-33

N.RAMA RAO Vs. UNION OF INDIA

Decided On October 18, 2022
N.RAMA RAO Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Avinash Reddy, learned counsel for the petitioner; Mr. B.Mukherjee, learned counsel for Respondents No.1 and 2; Mr. K.Raji Reddy, learned counsel for Respondents No.4 and 5; Mr. A.Tulsi Raj Gokul, learned counsel for Respondents No.8 to 10; and Mr. M.Sai Chandra Haas, learned counsel for Respondent No.11.

(2.) The present writ petition in the form of public interest litigation was filed by N.Rama Rao, a resident of Wyra Municipality, Khammam District.

(3.) Reliefs sought for in the writ petition are as under: