LAWS(TLNG)-2024-3-21

SRINADH REDDY MAMILLA Vs. UNION OF INDIA

Decided On March 26, 2024
Srinadh Reddy Mamilla Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Kotagiri Sreedhar, learned counsel appearing on behalf of the petitioner and Mr.K. Rajesh Reddy, learned counsel representing Mr.Gadi Praveen Kumar, Deputy Solicitor general of India, appearing on behalf of the respondents.

(2.) The 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 follows: