G.RAYUDU DURGA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Appeal is preferred against the order dtd. 6/2/2023 in I.A.No.3 of 2023 in W.P.No.1328 of 2023 whereby the learned Single Judge had vacated the interim order dtd. 11/1/2023 as extended on 19/1/2023 and 24/1/2023.

(2.) Heard Sri K.G. Krishnamurthy, learned Senior Counsel appearing for Ms. K. Kiranmayee, learned Counsel for the appellant, Sri. M.V. Rama Rao, learned Special Government Pleader for respondent Nos.1, 2 & 4 and Sri S. Chalapathi Rao, learned Standing Counsel for respondent No.3, and with their consent, the Writ Appeal is taken up for hearing and disposal at the admission stage itself.

(3.) The appellant herein is the petitioner in the Writ Petition filed challenging the proceedings issued vide Memo. No. D-I/490120/2022 dtd. 10/1/2023 issued by the respondent No.2 as being contrary to the order of this Court in W.P. No.45143 of 2022 dtd. 19/12/2022. Contentions of the Appellant: