R.NARSIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Irrigation and Command Area Development appearing on behalf of respondents. PERUSED THE RECORD.

(2.) The petitioner approached the Court seeking the relief as follows in the present Writ petition:

(3.) The learned Assistant Government Pleader for Irrigation and Command Area Development brings on record letter No.EE/Irri/Div.5/G.Pode/DB/ATO/ 2022-23/132 SE, dtd. 28/10/2022, and the 2nd page of the said proceedings is extracted hereunder: