Ghandikota Sri Devi, J. - (1.) Counter affidavit has been filed in Court today by learned AGA appearing for the State-respondents. The same is taken on record.
(2.) It has been submitted by learned AGA that notice upon respondent No.2 has been served on 20.1.2019. Therefore, I proceed to examine the case on its merit.
(3.) Heard learned counsel for the appellant, learned AGA for the State and perused the record.;