KOLLI SAI PRIYA Vs. ANDHRA PRADESH PHARMACY COUNCIL

JUDGEMENT

(1.) Heard Sri P. Nagendra Reddy, Learned Counsel for the Writ Petitioner; Sri Mekala Venkateswara Rao, learned Standing Counsel for Respondent Nos.1 and 2; Sri S. Appadhara Reddy, Learned Government Pleader for Medical and Health appearing for the Respondent No.3 and Sri O. Manohar Reddy, Learned Senior Counsel, assisted by Sri S. Ramalakshmana Reddy, learned Counsel for the Respondent No.4 (Impleaded as per the Orders in I.A.No.3 of 2023 dtd. 17/8/2023).

(2.) The prayer sought in the present Writ Petition is as under:

(3.) By Order dtd. 2/8/2023, this Court, while directing for filing Counter Affidavit, had passed an Interim Order staying the Impugned Proceedings bearing Ref. Rc.No.1522/Elections/ APPC/2023 (Ex.P.1). This apart, the I.A.No.3 of 2023 which is filed by the Impleadment Applicant as Respondent No.4, is allowed.