T.RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Writ Petitions are filed for the following relief:

(2.) Since the issue involved in all the Writ Petitions and the Contempt cases is one and the same, they are being disposed of by way of this Common Order.

(3.) Heard Sri Munuga Sateesh, learned counsel for the petitioners, learned Government Pleader for Home appearing for respondents 1 to 3 and Sri M.V. Rama Rao, learned counsel for respondent No.4.