MUTYALA GAUTAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both the Writ Appeals are being disposed of by way of this common judgment since the issue raised in these two appeals is one and the same.

(2.) W.A.No.907 of 2023 is filed aggrieved by the order passed by the learned Single Judge of this Court in Review I.A.No.1 of 2023 in W.P.No.16005 of 2019, dtd. 16/8/2023 and W.A.No.908 of 2023 is filed aggrieved by the order passed by the learned Single Judge of this Court in W.P.No.16005 of 2019, dtd. 19/1/2023.

(3.) Heard Sri Goda Shiva, learned Senior Counsel appearing for Sri Mutyala Preetam, learned counsel on record for the appellant, learned Government Pleader for Home appearing for respondent No.1, Sri M.V.Rama Rao, learned counsel appearing for respondent No.2, Sri Ramesh Chilla, learned counsel appearing for respondent No.3 and Sri M.Aravind, learned counsel representing Sri S.Laxmi Kanth, learned counsel appearing for the contesting respondents/respondent Nos.4 to 9. Perused the record.