High CourtsSingle Bench(2026) 09 TEL CK 2703

Mohammed Abdul Samad vs The State Of Telangana & Anr.

Telangana High Court · Decided on 16 September 2026

HON’BLE JUDGES
B. Vijaysen Reddy, J
CASE NUMBER
Writ Petition No. 30937 of 2026

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Judgment

2 paragraphs · 45 words

ORDER : ( ORAL )

Learned counsel for the petitioner submitted that the impugned notice has been issued to the father of the petitioner who died several years ago. Thus, the impugned notice is in violation of principles of natural justice which cannot be sustained.