P. VEERA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioner, learned Government Pleader for Municipal Administration, representing respondent No.1, Sri V. Ashok Ram, learned Government Pleader for Finance, representing respondent Nos.2 and 3 and Sri N. Ranga Reddy, learned standing counsel for the 4th respondent.

(2.) With the consent of the parties counsels, the writ petition is being disposed of finally at this stage.

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