JYOTHI CONSTRUCTIONS; K SRINIVASA RAO; MADHUCON PR Vs. SENIOR DIVISIONAL ENGINEER, CO-ORDINATION, HYDERAB

JUDGEMENT

(1.) This batch of writ petitions is being disposed of by a common. order since substantial question, involved in all these writ petitions being the same. In certain of these writ petitions, there are interim orders and in certain of these writ petitions, no interim orders are made. Learned Government Pleader for Industries and Commerce had opposed the passing of an interim order on the ground that there is a change of situation by virtue of G. O. Ms. No. 217, dated 29. 09. 2004.

(2.) The learned Counsel representing the petitioners would submit that in the nature of the reliefs prayed for, it would not alter the situation in any way and even otherwise subsequent to the said G. O. in certain writ petitions interim orders have been made. Inasmuch as, counter-affidavits are filed, this Court thought it fit to dispose of all these matters finally.

(3.) Submissions at length were made by Smt. Shoba, learned counsel representing the petitioners, Sri Panduranga Reddy, learned Government Pleader for Industries and Commerce and Sri gourishankar Sanghi, Standing Counsel for Railways.