AMMODA DEVELOPERS AND PROMOTERS Vs. M.ANJI REDDY

JUDGEMENT

(1.) This judgment will dispose of both writ appeal Nos.781 and 821 of 2022.

(2.) While writ appeal No.781 of 2022 is directed against the order dated 27.09.2022 passed by the learned Single Judge in I.A.No.2 of 2022 in W.P.No.33086 of 2022, writ appeal No.821 of 2022 is directed against the order dated 29.10.2022 passed by the learned Single Judge dismissing the review petition being I.A.No.3 of 2022 for review of order dated 27.09.2022 passed in I.A.No.2 of 2022 in W.P.No.33086 of 2022.

(3.) We have heard Mr. Mayur Reddy and Mr. K.Vivek Reddy, learned Senior Counsel appearing for Mr. P.Sathwik Reddy, learned counsel for the appellants in writ appeal No.781 of 2022; Mr. P.Venu Gopal, learned Senior Counsel appearing for Mr. T.Sudhakar Reddy, learned counsel for the appellants in writ appeal No.821 of 2022; Mr. Avinash Desai, learned Senior Counsel appearing for Mr. M.Pavan, learned counsel for respondent Nos.1 to 9 in writ appeal No.781 of 2022 and respondent Nos.6 to 11, 15, 16 and 18 in writ appeal No.821 of 2022. We have also heard Mr. C.Hanumantha Rao, learned counsel for respondent No.18 in writ appeal No.781 of 2022 and respondent No.17 in writ appeal No.821 of 2022.