KAMARAPU RAGHUNANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

(2.) Heard Mr.Ponnam Mahesh Babu, learned counsel for the petitioner, Mr.Sundaresan, learned Standing Counsel for Central Government representing Mr.N.Bhujanga Rao, learned Deputy Solicitor General of India, appearing for respondent Nos.1 and 6, Mr.Srinivas, learned Assistant Government Pleader for Home, appearing for respondent Nos.2 to 5. Perused the record.

(3.) Facts of the case: