TELANGANA STATE CHRISTIAN Vs. RAJ EXPEDITH ASSOCIATES

JUDGEMENT

(1.) Challenging the order 17.06.2019, passed by the learned Single Judge in W.P. No.40369 of 2017, the Telangana State Christian (Minorities) Finance Corporation, has filed the present appeal before this Court. By the impugned order, the learned Single Judge allowed the writ petition filed by the respondent herein.

(2.) Heard Mr. C. Venkat Yadav, the learned Government Pleader for Social Welfare, appearing for the appellant and Mr. V. Ravinder Rao, learned Senior Counsel representing Mr. M. Jayaram Reddy, counsel for the respondent.

(3.) The appellant was the respondent No.2, and the respondent herein was the petitioner respectively, in W.P. No.40369 of 2017. But for the purpose of convenience, the parties hereinafter will be referred to as they were arrayed in the writ petition.