MASTER SHIVA RAMAKRISHNA TERLI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the action of Respondents 2 to 4 in demanding Petitioner to share Aadhar OTP verification, petitioner is before this Court.

(2.) At the time of admission of Writ Petition, this Court, considering the material on record, passed interim order dtd. 6/11/2024 which is extracted hereunder:

(3.) During the course of hearing, it is informed by learned Senior Counsel appearing for Petitioner Sri P. Raja Sripathi Rao that Interim Order passed by this Court was not implemented by Respondent No. 2 to 4.