STATE OF T.S. Vs. DR. NEELAM KRISHNA

JUDGEMENT

(1.) This order will dispose of Writ Appeal No.152 of 2018 and Writ Petition No.40781 of 2016.

(2.) We have heard Mr. T.Srikanth Reddy, learned Government Pleader for Revenue representing the appellants in W.A.No.152 of 2018 and the official respondents in W.P.No.40781 of 2016. Also heard Mr. Vedula Venkata Ramana, learned Senior Counsel for respondent No.1/writ petitioner in W.A.No.152 of 2018 and the petitioner in W.P.No.40781 of 2016. We have heard Mr. K.Ravinder Reddy, learned Standing Counsel for Greater Hyderabad Municipal Corporation (GHMC) for respondent No.2 in W.A.No.152 of 2018 and respondent No.4 in W.P.No.40781 of 2016 and Mr. A.Prabhakar Rao, learned counsel for respondent Nos.3 to 24 in W.A.No.152 of 2018.

(3.) Writ Appeal No.152 of 2018 is directed against the judgment and order dtd. 16/10/2017 passed by the learned Single Judge allowing Writ Petition No.17154 of 2011 filed by the 1st respondent as the writ petitioner.