AMRUTHA ESTATES Vs. SAPHIRE RESIDENTIAL WELFARE ASSOCIATION HYD

JUDGEMENT

(1.) In this writ appeal, the order passed by the learned single Judge of this Court in Writ Petition No.14216 of 1999 on 31-8-2001 and the consequential order made on 12-9-2001 are assailed on various grounds.

(2.) Before we proceed to examine the main contentions raised by the learned senior Counsel for the appellant as well as the Counsel for the respondents 1 to 21 who are the principal contestants in this writ appeal, certain important factors which are relevant for the purpose of appreciating the genesis of the dispute between the appellant and the respondents 1 to 21 which led to filing of the "Writ Petition No.14216 of 1999 by the respondents 1 to 21 against the appellant are traced hereunder:

(3.) Writ Petition No.14216 of 1999 was filed by respondents 1 to 21 herein initially against three respondents. However, by an order of the learned single Judge dated 24-8-2001, Government of Andhra Pradesh, represented by its Principal Secretary, Municipal Administration and Urban Development, Secretariat, Hyderabad was impleaded as 4th respondent in the writ petition.