UNIVERSITY OF HYDERABAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein the following prayer is made.

(2.) Heard Sri A.Sudarshan Reddy, learned senior counsel appearing for M/s.Indus Law Firm, learned counsel for the petitioner; Sri Harender Pershad, learned Special Government Pleader, representing the Advocate General, for the respondent Nos.1, 3 and 4; Sri S.Niranjan Reddy, learned senior counsel, appearing on behalf of Sri Sampath Prabhakar Reddy, learned Standing Counsel for GHMC, for the respondent No.2 and perused the record.

(3.) The case and contentions raised by learned senior counsel on behalf of the petitioner are follows: