GOVERNMENT OF ANDHRA PRADESH Vs. N SUBRAHMANYAM

JUDGEMENT

(1.) Heard the learned Advocate General, the learned Government Pleader for Municipal Administration and Urban Development, appearing for the appellants, the leaned counsel appearing for the respondent No.1 and the learned Standing Counsel for Municipality, appearing for the respondent No.2.

(2.) This Writ Appeal is directed against the order, dated 11-12-2007, passed by a learned single Judge of this Court, allowing the Writ Petition No. 7839 of 2006.

(3.) Appellants are respondent Nos.1 and 2, respondent No.1 is the writ petitioner and respondent No.2 is the respondent No.3 in the said writ petition.