AKANTI MALLESHA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) This intra court appeal is filed aggrieved by the orders dtd. 25/2/2011 passed by the learned Single Judge of the erstwhile High Court of Judicature of Andhra Pradesh at Hyderabad, in allowing the Writ Petition No.20416 of 2008 filed by the respondent No.4 by setting aside the order passed by the respondent No.1-Joint Collector (I), Ranga Reddy District, dtd. 6/9/2008.

(2.) Heard Sri G.Vidya Sagar, learned Senior Counsel, representing, Sri Mohd. Subhan Pasha, learned counsel for the appellant and Sri Katram Muralidhar Reddy, learned Government Pleader appearing on behalf of respondent Nos.1 to 3 and Sri P.Venugopal, learned Senior Counsel, representing, Sri G.Purushotham Reddy, learned counsel appearing on behalf of respondent No.4.

(3.) BRIEF FACTS OF THE CASE: