SHAIK BASHA MOHIDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.V.S.Kishore Kumar, learned counsel for the petitioner, the learned Government Pleader for Municipal Administration and Urban Development Authority and Sri Anand Surya, learned counsel representing Sri Kalava Suresh Kumar Reddy, learned standing counsel for the 2nd respondent.

(2.) This writ petition is filed under Article 226 of the Constitution of India with the following prayer:

(3.) With the consent of the parties counsel the writ petition is being finally disposed of at this stage as in view of the submissions made and the order proposed to be passed there is no requirement of the counter affidavit.