EERANKI HARIKA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As common issue arises for consideration in all these writ petitions, they are being disposed of by this common order, at the admission stage itself, with the consent of both sides.

(2.) The pleadings in W.P. No.84 of 2023, which is taken as lead case for disposal of this batch of writ petitions, are as under:

(3.) Heard Mr. L. Harish, Mr. Chetluru Sreenivas, Mr. Gudi Madhusudhan Reddy, Mr. Gouravulu Anil Kumar, Mr. Rupendra Mahendera, Mr. P.L. Rao, and Mr. Venkat Raghu Ramulu, learned counsel for the petitioners; Mr. Harender Pershad, learned Special Government Pleader, representing the learned Advocate General, and also appearing for learned Government Pleaders for Assignment and Revenue for the respondents, and perused the material on record.