BELLAMKONDA VENKATA NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri T.Sai Surya, learned counsel for the petitioners and learned Government Pleader for Municipal Administration for the respondent No.1, Sri G.Naresh Kumar, learned counsel, representing Sri M.Manohar Reddy, learned Standing Counsel for the respondent No.2 and Sri I.Koti Reddy, learned Standing counsel for the respondent No.3.

(2.) All the petitioners, except petitioner Nos.3, 4 and 14, are present in person represented by their counsel Sri T.Sai Surya, who represents that those petitioner Nos.3, 4 and 14 could not appear due to health issues. Their personal presence is dispensed with.

(3.) The presence of the petitioners was directed by order dtd. 22/11/2022, in view of the fact that in the writ petition a clear statement was made on affidavit that the notices/orders impugned in the writ petition were not preceded by any show cause notice.