R.JAYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned Senior counsel for the petitioners and the learned counsel for the respondents.

(2.) It is represented by both the learned counsel for the petitioners and also the counsel for the respondents that the matter in the present writ petition is squarely covered by the judgment of this Court dtd. 27/7/2022 passed in W.P.No.20859 of 2021 and the present writ petition may also be disposed of in the same lines.

(3.) Perused the record.