M.V. SIVA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. T.Purna Chandra Rao, learned counsel for the appellants.

(2.) Heard on the question of admission.

(3.) In this intra court appeal, the appellants have challenged the validity of the order dtd. 30/1/2024 passed by learned Single Judge in W.P.No.31742 of 2023, by which writ petition preferred by the appellants has been dismissed.