CHINNI ANJI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader for Mines and Geology for respondent No.1 and the learned Government Pleader for Revenue for respondent Nos.2 and 3.

(3.) The learned counsel for the petitioners states that the matter is squarely covered by the earlier orders of this Court passed in W.P.No.5602 of 2020, dated 12.03.2020, and W.P.No.4086 of 2020, dated 26.02.2020, and the same is not disputed by the learned Government Pleaders.