MADDELA ANIL KUMAR Vs. PEDDAPALLY MUNICIPALITY REP

JUDGEMENT

(1.) Ms. Bokaro Sapna Reddy, the learned counsel for the appellant, submits that the present controversy has already been decided by this Court in the case of Maddela Anil Kumar v. The Peddapally Municipality and others (W.A.No.263 of 2020 dated 19.08.2020).

(2.) Therefore, the present appeal stands disposed of in the same terms. There shall be no order as to costs.

(3.) As a sequel, miscellaneous petitions, pending if any, shall stand closed.