LAWS(TLNG)-2025-11-4

RUSHDA OSMANI Vs. THE STATE OF TELANGANA

Decided On November 07, 2025
Rushda Osmani Appellant
V/S
The State of Telangana Respondents

JUDGEMENT

(1.) Heard Sri Asad Hussain, learned counsel appearing on behalf of the petitioner and Sri R.Anurag, learned counsel appearing on behalf of the respondent No.11.

(2.) The petitioner approached the Court seeking amended 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 under:-