TELANGANA STATE INDUSTRIAL INFRASTUCTURE Vs. Y.CHANDRASEKHARA CHOWDARY

JUDGEMENT

(1.) All these Writ Appeals are being disposed of as they arise out of the common order passed by a learned Single Judge of this Court in W.P.Nos.20780 and 20781 of 2008, dtd. 28/7/2017.

(2.) While W.A.Nos.731 and 732 of 2019 are filed the State, W.A.Nos.61 and 62 of 2018 are preferred by the Telangana State Industrial Infrastructure Corporation Limited, in the writ petitions.

(3.) Heard the learned Government Pleader for Revenue appearing for the appellants in W.A.Nos.731 and 732 of 2019; Sri L. Prabhakar Reddy, learned Standing Counsel appearing for the Telangana State Industrial Infrastructure Corporation Limited, which is the appellant in W.A.Nos.61 and 62 of 2018; Sri M.V. Durga Prasad, learned counsel appearing for unofficial respondent Nos.1 and 2 in W.A.No.61 of 2018; and Sri H. Venugopal, learned counsel appearing for unofficial respondent Nos.1 to 6 in W.A.No.731 of 2019.