V CHANDRAIAH Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the Learned Counsel for the parties.

(2.) This writ petition is filed for a certiorari to quash order in R.No.2340/A5/2011, dated 21.06.2011, of respondent No.1, confirming order in R.No.2340/A5/2010, dated 07.09.2010, of respondent No.2.

(3.) I have heard Sri A.Ravinder, Learned Counsel for the petitioner, the learned Assistant Government Pleader for Transport appearing for respondent Nos.1 and 2, and Sri Ravi Kumar Vadlakonda, Learned Counsel representing respondent No.3.