(1.) Heard Sri Y.Sree Rama Rao, learned counsel for the petitioner 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 Sai Gangadhar Chamarthy, learned counsel for the respondent No.3.
(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-
(3.) The case of the petitioner as also the ground of challenge is that the show cause notice/the provisional order dtd. 24/9/2022 was never served and without affording any opportunity of hearing the impugned order of confirmation was passed.