BODA MUTHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India, the petitioners are seeking the following reliefs:

(2.) Heard Ms. Nandita Guha, learned counsel for the petitioners, learned Government Pleader for Home appearing on behalf of respondents No.1, 4 and 5, learned Government Pleader for Women Development and Child Welfare appearing on behalf of respondents No.2 and 3, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for respondent No.6 and Sri Pasham Krishna Reddy, learned counsel for respondent No.7. Perused the material placed on record.

(3.) ***