LAWS(TLNG)-2023-1-65

JUKANTI YAMUNA DEVI Vs. STATE OF TELANGANA

Decided On January 31, 2023
Jukanti Yamuna Devi Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) These two Writ petitions are filed seeking the following relief:

(2.) Heard Sri P.Mehar Srinivas Rao, Counsel for the petitioners in both the petitions and Sri A.Sai Chakravarthy, Learned Government Pleader for Services-IV appearing for respondents.

(3.) Both the writ petitions are filed against one and the same impugned order. In view of the same, both the petitions were heard together and are being disposed of by a common order.