HEALTHCARE REFORMS DOCTORS ASSO. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This order will dispose of writ petition Nos.1111 of 2019 and 10240 of 2021.

(2.) We have heard Mr. Sama Sandeep Reddy, learned Counsel for the petitioners and Mr. N. Praveen Kumar, learned Government Pleader for Health, Medical & Family Welfare Department, Government of Telangana representing the respondents.

(3.) Writ petition No.1111 of 2019 has been filed by M/s.Healthcare Reforms Doctors Association, a society registered under the then Andhra Pradesh Societies Registration Act, 2001 (now Telangana Societies Registration Act, 2001) and is represented by its President Dr K.Mahesh Kumar, who is a resident of Saroornagar in the city of Hyderabad. Prayer made in the writ petition is as follows: