LAWS(TLNG)-2022-12-26

YASAM RAJU Vs. GOVT OF A.P.

Decided On December 19, 2022
Yasam Raju Appellant
V/S
GOVT OF A.P. Respondents

JUDGEMENT

(1.) Heard Ms. Vasudha Nagaraj, learned counsel for the petitioners in both W.P.No.14613 of 2005 and W.P (PIL).No.48 of 2020. We have also heard Mr. A.Sanjeev Kumar, learned Special Government Pleader attached to the office of the learned Additional Advocate General for the State of Telangana representing the respondent in W.P.No.14613 of 2005 and respondents No.1 to 5 in W.P (PIL).No.48 of 2020; Mr. P.Kishore Rao, learned counsel appearing for respondent No.6 in W.P (PIL).No.48 of 2020; and Mr. G.Vidya Sagar, learned Senior Counsel appearing for respondent No.7 in W.P (PIL).No.48 of 2020.

(2.) In W.P.No.14613 of 2005, the following prayer has been made:

(3.) In the public interest litigation an identical prayer has been made, which is as follows: