MOHD KHAJA MOINUDDIN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) There is no representation on behalf of the petitioner, in spite of the matter being listed under the caption 'for dismissal'.

(2.) The prayer sought in the writ petition is as under:

(3.) The learned Government Pleader appearing for respondents 1 to 5 placed on record the written instructions dated 12.12.2019 issued by the Sub-Inspector of Police, Bodhan Police Station, Nizimabad District.