B. GORLA GIDDAMMA Vs. BOYA BANNURU SUNKANNA

JUDGEMENT

(1.) Heard Mr. Nagaraju Naguru, learned counsel for the appellant.

(2.) Also heard Ms. Marella Radha, learned counsel for the 1st respondent/writ petitioner, and the learned Government Pleader for Revenue appearing for respondent Nos.2 to 5.

(3.) By this appeal, the appellant, who is a third party to the writ proceedings, seeks to assail the order dtd. 17/11/2020 passed in W.P.No.21338 of 2020 by a learned single Judge. I.A.No.2 of 2021 is filed seeking to leave to prefer the appeal.