CHEGURI ANITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed with the following prayer:

(2.) Heard learned counsel appearing for the petitioner, learned Government Pleader for Municipal Administration and Urban Development (MA&UD) appearing for respondent No.1, Sri K.Siddharth Rao, learned Standing Counsel appearing for respondent Nos.2 to 5, and with their consent the Writ Petition is taken up for hearing and disposal at admission stage.

(3.) Having regard to the nature of lis involved and the manner of disposal of the Writ Petition, this Court is of the view that notice to unofficial respondent No.6 is not necessary for adjudication of the present Writ Petition.