KESANAPALLI GANGADHARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal has been preferred by the appellants/writ petitioners challenging the order dtd. 13/7/2020 passed by learned single Judge in W.P.No.11156 of 2020, directing the 2nd respondent to consider the objections dtd. 3/7/2020 submitted by the appellants.

(2.) The relief prayed for in the writ petition was quite different and the same is quoted as hereunder:

(3.) After hearing the learned Counsel for both the parties, we are of the considered view that the order so passed by learned single Judge is not commensurate with the relief prayed for, therefore, the writ petition requires fresh adjudication.