REGIONAL DIRECTOR OF MUNICIPAL ADMINISTRATION AND CHAIRMAN REGIONAL LEVEL COMMITTEE Vs. R.RAMANJANEYULU

JUDGEMENT

(1.) This Writ Appeal has been filed against the order, dtd. 23/3/2021 in W.P.No.16320 of 2020 passed by the learned Single Judge of this Court.

(2.) Both the parties in the Appeal will be referred to as they are arrayed in the Writ Petition for convenience.

(3.) The case leading to the filing of the present writ appeal is as hereunder: