(1.) Heard Mr. A.Narasimha Rao, learned counsel for the appellant; and Mr. T.Srikanth Reddy, learned Government Pleader for Revenue representing the respondents.
(2.) This intra-court appeal is directed against the judgment and order dtd. 14/11/2011 passed by the learned Single Judge disposing of W.P.No.19254 of 2002 filed by the appellant as the writ petitioner.
(3.) Appellant had filed the related writ petition assailing the legality and validity of the order dtd. 17/7/1999 passed by respondent No.1 i.e., Joint Collector, Mahabubnagar.