(1.) I.A.No.1 of 2023 is filed to condone the delay of 76 days in filing the appeal.
(2.) I.A.No.2 of 2023 is filed to stay the operation of the order dtd. 20/4/2023 passed by the learned single Judge which is impugned in the writ appeal.
(3.) This Court has heard Sri Kasa Jaganmohan Reddy, learned counsel for the appellants and Sri Gangaih Naidu, learned senior counsel instructed by Sri D.V.Sasidhar.