STATE OF TELANGANA Vs. M MOHAN REDDY

JUDGEMENT

(1.) Heard Mr. D.L.Pandu, learned Government Pleader for Excise Department representing the appellants and Mr. K.Durga Prasad, learned counsel for the respondents.

(2.) This writ appeal has been preferred by the State against the judgment and order dtd. 24/8/2022 passed by the learned Single Judge allowing W.P.No.20076 of 2014 filed by the respondents as the writ petitioners.

(3.) Respondents had filed the related writ petition to return the Earnest Money Deposit (EMD) of Rs.5,00,000.00 each to the respondents for Shop No.3 at Sl.No.32, Ward No.116 of Greater Hyderabad Municipal Corporation (GHMC), Patancheru, Medak District and for Shop No.7 at Sl.No.36 of Ward No.116 of GHMC, Pathancheru in Medak District.