MUNJA PRAVEEN & ORS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Applications for impleadment are allowed.

(2.) Leave granted.

(3.) These appeals are directed against the judgment dated 29.08.2016 whereby the Division Bench of the High Court dismissed the writ appeals filed by the present appellants and upheld the judgment of the learned Single Judge allowing the writ petitions.