MD. ZAKIR HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Alluri Raghu Rama Aurava, learned counsel for the petitioner, Mr. M. Durga Prasad, learned Standing Counsel for GHMC, Mr. L. Harish, learned counsel for respondent Nos.4 and 5 in W.P. No.28890 of 2024 and Mr. Pranay Sohini, learned counsel for respondent No.4 in W.P. No.8922 of 2022.

(2.) Lis involved and the parties i.e., petitioner and official respondents in both the writ petitions are one and the same. Therefore, both the writ petitions were heard together and the same are being disposed of by way of this common order.

(3.) However, for the sake of convenience, the parties are hereinafter referred to as they are arrayed in W.P. No.28890 of 2024.