KALLEM NIRANJAN REDDY Vs. PRINCIPAL SECRETARY, REVENUE, HYDERABAD

JUDGEMENT

(1.) Heard Sri B.Chandrasen Reddy, learned Senior Counsel for the petitioners, learned Assistant Government Pleader for Revenue for respondent Nos.1 to 4, Sri P.Harinath Reddy, learned counsel for respondent No.6, Sri K.Srinivas, learned Counsel for respondent Nos.7 and 8 and Sri Kuriti Bhaskar Rao, learned counsel for respondent Nos.13 and 14.

(2.) The above Writ Petition was filed questioning the order passed by respondent No.2 in case No.F1/5550/2013, dtd. 25/3/2014, setting aside the order, dtd. 20/9/2000, passed by respondent No.3 in proceedings No.J/1735/2000 and remanding the matter back to respondent No.3 to re-examine the case of the protected tenants.

(3.) The brief undisputed facts, that are relevant for disposal of the present Writ Petition, are as under:-