PUSAM MANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, under Article 226 of the Constitution of India, for the following relief/s:

(2.) Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioner and learned Government Pleader for Mines & Geology appearing for the respondent Nos.1 & 2 and learned Government Pleader for Home appearing for the 3rd respondent. With their consent, this Writ Petition is disposed of at the stage of admission.

(3.) Learned counsel for petitioner states that the subject matter of the writ petition is squarely covered by the order dated 08.01.2020 passed in WP No.671 of 2020 by this Court.