P. SUBBA RAO Vs. HYDERABAD METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This judgment will dispose of W.A.Nos.513 and 516 of 2022.

(2.) We have heard Mr. Dammalapati Srinivas, learned Senior Counsel for the appellants; Mr. Y.Rama Rao, learned counsel for the Hyderabad Metropolitan Development Authority (HMDA); Mr. G.Malla Reddy, learned Standing Counsel for Manikonda Municipality; Mr. V.Ravinder Rao, learned Senior Counsel as well as Mr. P.Sri Raghu Ram, learned Senior Counsel for M/s.Rishab Realtors and Developers (briefly, 'M/s. Rishab Realtor's hereinafter) and M/s. Raghuram Pradeep Constructions (India) LLP (briefly, 'M/s.Raghuram' hereinafter) arrayed as respondents No.8 and 9 in W.P.No.15777 of 2022 and respondents No.5 and 6 in W.P.No.18966 of 2022.

(3.) W.A.No.513 of 2022 arises out of W.P.No.15777 of 2022, whereas W.A.No.516 of 2022 arises out of W.P.No.18966 of 2022.