Chandra Sena Reddy Proddutur vs The State Of Telangana
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Telangana High Court

Chandra Sena Reddy Proddutur vs The State Of Telangana on 8 April, 2025

       THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                     AND

                THE HON'BLE SMT. JUSTICE RENUKA YARA

                       WRIT PETITION (PIL) No.23 of 2025

ORDER:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

The petitioner - Sri Chandra Sena Reddy Proddutur,

appeared in person and Sri Mohd. Imran Khan, learned Additional

Advocate General for the State of Telangana, for the respondents.

2. Heard on admission.

3. In this writ petition, the petitioner has prayed for issuance of

a writ of mandamus for the State of Telangana to appoint Law

Commission for the State of Telangana. He submits that as

observed by the Supreme Court in Dalip Singh v. State of U.P. 1,

many amendments as per the circumstances as on today are

required.

4. On a specific query from the Bench, the petitioner fairly

submitted that there is no statutory or constitutional requirement

for appointment of a Law Commission in every State.

(2010) 2 SCC 114

5. Learned Additional Advocate General took the same stand.

6. The judgment cited by the petitioner in Dalip Singh (supra)

has no relevance. In the absence of showing any such legal

requirement, interference is declined.

7. The writ petition is accordingly dismissed. No order as to

costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 08.04.2025 sa/vs

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

WRIT PETITION (PIL) No.23 of 2025 (Per the Hon'ble the Acting Chief Justice Sujoy Paul)

08.04.2025 sa/vs