ANASUYA Vs. V.M. SATEESH

JUDGEMENT

(1.) With the consent, finally heard Sri Baglekar Akash Kumar, learned counsel for the appellant; Sri C. Ramachandra Raju, learned counsel for respondent No.1; Sri M. Ajay Kumar, learned Standing Counsel for respondent Nos.2 and 3 and Sri R.Anurag, learned Standing Counsel for the Telangana State Road Transport Corporation, for respondent No.4.

(2.) This intra-Court appeal takes exception to the order passed by the learned Single Judge in W.P.No.18531 of 2024, dtd. 23/12/2024.

(3.) The brief facts narrated by the parties are that on 13/5/2019, respondent No.1/writ petitioner was given a contract/licence to run a stall at Mahabubnagar Bus Station to sell Vijaya Dairy products. The said allotment was extended from time to time.