TADAVARTHY KISHORE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K. Ravi, learned senior counsel, assisted by Sri Kirthi Teja Kondaveeti, learned counsel for the petitioners, Sri Katta Sudhakar, learned AGP for Municipal Administration, representing respondent No.1, Sri G. Naresh Kumar, representing Sri M. Manohara Reddy, learned counsel for respondent No.2 and Sri Kasa Jagan Mohan Reddy, learned counsel for respondent No.3.

(2.) With the consent of the learned counsels for the parties, the writ petition is being decided at the admission stage without calling for counter affidavit.

(3.) This writ petition has been filed under Article 226 of the Constitution of India for the following reliefs: