LAWS(TLNG)-2023-12-113

KARRE RAVI KIRAN REDDY Vs. UNION OF INDIA

Decided On December 21, 2023
Karre Ravi Kiran Reddy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr.L.Aravind Reddy, learned counsel appearing on behalf of the petitioner, Mr.K.V.V.Vedantha Chary, learned Standing Counsel appearing on behalf of respondent Nos.1 to 3 and learned Government Pleader for Home, appearing on behalf of respondent Nos.4 to 8.

(2.) Petitioner approached the Court seeking prayer as under :

(3.) The case of the petitioner in brief as per the averments made by the petitioner in the affidavit filed by the petitioner in support of the present writ petition is as under: