SHAIK EESHWARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri T.B.L.Murthy, learned counsel for the petitioners and learned Government Pleader for Municipal Administration for the respondent Nos.1 and 2, Sri N.Ranga Reddy, learned Standing counsel for the respondent Nos.3 to 5, learned Government Pleader for Home for the respondent No.6 and Sri M.Delhi Babu, learned counsel for the respondent Nos.7 and 8.

(2.) Inspite of last opportunity granted to the respondent Nos.7 and 8 to file counter affidavit, the same has not been filed. Sri M.Delhi Babu, learned counsel prays for further time to file counter affidavit, but in view of the order dtd. 13/9/2022, the prayer is rejected.

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