A. RAMAKKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order of the learned Single Judge, dated 17.11.2020, passed in Writ Petition No.21242 of 2020, the present Writ Appeal is filed by Respondent Nos. 6 to 10 in the Writ Petition.

(2.) The facts, which led to filing of the present Writ Appeal, are as under :

(3.) Challenging the same, the unofficial respondents therein preferred the Writ Appeal contending that no notice was issued to them before passing the said order, though they were arrayed as respondents in the writ petition.