LAWS(TLNG)-2024-2-56

SANNITH REDDY MANDHADI Vs. UNION OF INDIA

Decided On February 26, 2024
Sannith Reddy Mandhadi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr.N.Sreedhar Reddy, learned counsel appearing on behalf of the petitioner and Mr.K.V.V. Vedantha Charya, learned counsel appearing on behalf of the respondents.

(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: