SUPRA ADS PROPRIETOR CDV SUBBA RAO VIJAYAWADA Vs. PROJECT DIRECTOR NATIONAL HIGHWAY AUTHORITY OF INDIA VIJAYAWADA

JUDGEMENT

(1.) Both these applications are filed by the National Highway Authority of India to vacate interim directions granted by this Court on 24-09-2008 and 20-11-2008 respectively.

(2.) Heard Sri V.V. Anil Kumar, learned Counsel of the writ petitioner and Sri Ram Babu for the vacate stay petitioner.

(3.) For convenience, the parties are referred to as arrayed in the writ petition.