ARUMALLA VENUGOPALA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) I have heard Mr. Srinivasa Rao Madiraju learned counsel for the petitioners and Mr. D. Pradeep, learned Assistant Government Pleader for Home, appearing on behalf of respondent No.1 and Mr. N. V. Anantha Krishna, learned counsel for respondent Nos. 3 and 4.

(3.) Factual matrix: