B.VENKATESWARLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.T.P.Acharya, learned counsel appearing on behalf of the petitioners and learned Government Pleader appearing on behalf of respondents.

(2.) The petitioners have approached this Court, seeking the following relief:

(3.) The case of the petitioner's father one Bhingi Venkateshwarlu S/o. late Narsaiah, who had filed the present writ petition initially and had died during the pendency of the present writ petition on 8/10/2021 and the petitioners 2 to 4 herein being the wife and two sons of late Bhingi Venkateshwarlu (original writ petitioner) have come on record as per the orders of Court dtd. 17/11/2021 passed in I.A.No.1 of 2021, in brief, as per the averments made in the affidavit filed in support of the present writ petition, is as under: