K.HANUMANTHA RAO Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) Learned counsel for the parties have informed this Court that the controversy involved in the present case has already been adjudicated on account of a common order passed by this Court in W.P.No.709 of 2017 and batch, dtd. 1/4/2022.

(2.) The common order passed in W.P.No.709 of 2017 and batch, dtd. 1/4/2022 is reproduced as under:-

(3.) The facts of W.P.No.709 of 2017 are reproduced as under:-