AKSHRA CONSTRUCTION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. A.Sudarshan Reddy, learned Senior Counsel for the appellant; Ms. Borra Lakshmi Kanakavalli, learned Assistant Government Pleader for Municipal Administration & Urban Development Department representing respondent No.1; Mr. V.Siddhartha Goud, learned counsel representing Mr. V.Narasimha Goud, learned Standing Counsel for respondents No.2 and 3; Ms. A.Chandana, learned Assistant Government Pleader for Revenue representing respondents No.4 and 5; and Mr. D.Vijaya Kumar, learned counsel for respondents No.6 to 8.

(2.) This intra-court appeal has been filed by the appellant against the order dtd. 27/12/2022 passed by the learned Single Judge disposing of W.P.No.46153 of 2022 filed by respondents No.6 to 8 as the writ petitioners.

(3.) Respondents No.6 to 8 (hereinafter referred to as, 'the writ petitioners') had filed the related writ petition assailing the legality and validity of the order dtd. 26/11/2022 passed by the Secretary, Hyderabad Metropolitan Development Authority (HMDA).