LAWS(TLNG)-2023-7-20

P.NARSIMHA REDDY Vs. STATE OF TELANGANA

Decided On July 04, 2023
P.Narsimha Reddy Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard the learned senior designate counsel, Sri E.Madan Mohan Rao, on behalf of the petitioner and learned Government Pleader on behalf of the respondents No.1 to 4 and learned Senior designate counsel Sri B.Chandrasen Reddy on behalf of unofficial respondents No.5 to 12.

(2.) This Writ Petition is filed to issue a Writ of Certiorari to call for records relating case no. D1/3112/2017 dtd. 17/5/2019 on the file of the Respondent no.2, vide Case No. D1/3112/2017 dtd. 17/5/2019.

(3.) The Case of the petitioner in brief, is as follows: