V. CHAKRADHAR REDDY Vs. G RAVEEN KUMAR

JUDGEMENT

(1.) The present Letter Patent Appeal is filed against the common Order, dated 03.01.2020, passed by a learned Single Judge of this High Court in C.C.No.472 of 2017 and W.P.No.18999 of 2016.

(2.) The appellants herein are arrayed as respondent Nos.3 to 16 in C.C.No.472 of 2017, and as respondent Nos.4 to 17 in W.P.No.18999 of 2016.

(3.) The learned Single Judge by common order, dated 03.01.2020, passed in C.C.No.472 of 2017 and W.P.No.18999 of 2016 has directed the respondent No.1 in the Contempt Case viz., The Commissioner, Greater Hyderabad Municipal Corporation (GHMC), to take a decision on the application filed by respondents No.4 to 17 in the Writ Petition No.1899 of 2016 for regularization under B.R.S. Scheme, which was notified vide G.O.Ms.No.152, Municipal Administration & Urban Development (M.1) Department, dated 02.11.2015, and to communicate the said decision to the Court. Aggrieved by the said direction, the appellants herein have filed the present L.P.A.