Bolla Ramakrishna v. The State Bar Council of Telangana

ORDER:

This Writ Petition is filed with the following relief:

"…pleased to issue appropriate writ/order/direction more particularly one in nature of mandamus against inaction of respondent _ no-1 for representation of petitioners grievance, with regard to reply letter vide ROC.No.DC.392 of 2025 dated on 16-07-2025 is contrary with Article- 39A and Article-21. Hence this court had inherent powers, Kindly waive off such prescribed fee by directing respondent no-1to initiate necessary disciplinary action against those unprofessional learned counsels as per advocate act 1961, and compel respondent no-1 to provide CCNo for complaint which was filed by the petitioner against those law abusers on 20/05/2025 at the office of Secretary Bar Council for the state of Telangana, to raise a complaint against advocates professional misconduct is much expensive rule which made by Bar Council of India. pass any such other order(s) as this honourable court deems fit proper in the interest of justice or otherwise petitioners constitutional right Article 39A will be jeopardized along with Article 21 Right to speedy trial for fair justice........"

2. At the hearing, the party-in-person/petitioner submitted that he would like to take up the matter as a Public Interest Litigation and avail himself of other remedies available under law. Granting such liberty, the petitioner prayed for disposal of the petition.

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