LAWS(TLNG)-2024-7-108

BHUMARAJU EDUCONDALA RAJU Vs. STATE OF TELANGANA

Decided On July 30, 2024
Bhumaraju Educondala Raju Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Sri G.Ravi Chandrasekhar, the learned counsel appearing on behalf of the petitioner, the learned Government Pleader for Energy, appearing on behalf of respondent No.1, learned Government Pleader for Endowment appearing on behalf of respondent Nos.3 and 6, Sri Zakir Ali Danish, learned Standing Counsel appearing on behalf of respondent Nos.2, 4 and 5 and learned standing counsel Sri J.R.Manohar Rao, appearing on behalf of Respondent No.7.

(2.) The petitioner approached the court seeking prayer as under:

(3.) The case of the Petitioner as per the averments made by the petitioner in the affidavit filed by the petitioner in support of the present Writ Petition in brief, are as follows: