STATE OF ANDHRA PRADESH Vs. R. BHASKARA RAJU

JUDGEMENT

(1.) This judgment and order will dispose of both writ appeal Nos.506 and 904 of 2013.

(2.) We have heard Mr. Parsa Anantha Nageswar Rao, learned Special Government Pleader for Revenue for the appellants and Mr. Hari Sreedhar, learned counsel for respondent Nos.1 and 2.

(3.) Both the appeals arise out of the order dtd. 17/12/2012 passed by the learned Single Judge allowing writ petition No.18442 of 2011 filed by respondent Nos.1 and 2 as the writ petitioners. While State of Andhra Pradesh (now State of Telangana) and its officials are the appellants in writ appeal No.506 of 2013, Andhra Pradesh State Financial Corporation is the appellant in writ appeal No.904 of 2013. Appellants in writ appeal No.506 of 2013 were arrayed as respondent Nos.1 to 5 in writ petition No.18442 of 2011, whereas appellant in writ appeal No.904 of 2013 was arrayed as respondent No.6 in writ petition No.18442 of 2011.