K. JAIPAL REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel Mr. B.Venkateshwarlu appearing for the appellants, learned Government Pleader Mr. Allam Ramesh for the official respondents and the learned counsel Mr.V.Ramakrishna Reddy appearing for the unofficial respondents and perused the material made available on record.

(2.) The appellant herein is the 3rd respondent in the W.P. No.23945 of 2000. The respondents No.1 and 2 herein are the respondents No.1 and 2 in the W.P. No.23945 of 2000. The respondent No.3 herein is the respondent No.4 in the W.P. No.23945 of 2000. The respondents No.4 to 9 herein are the writ petitioners in the W.P. No.23945 of 2000. The respondents No.10 to 12 are brought on record as legal representatives of the deceased respondent No.5 as per Court order dtd. 1/2/2023 vide I.A. No.1 of 2022 in W.A. No.142 of 2009.

(3.) This intra Court appeal has been preferred by the appellant, who is the respondent No.3 in the writ petition, assailing the order dtd. 26/12/2008 passed in W.P. No.23945 of 2000 by the learned Single Judge.