P. PRADEEP REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard S. Malleswara Rao, learned counsel for the appellant, Sri Raparthi Venkatesh, learned Standing Counsel for GHMC appearing for respondent Nos.2 to 4 and Sri G. Purushotham Rao, learned counsel for respondent No.5.

(2.) Challenging the order dtd. 25/8/2025 passed by the learned Single Judge in I.A.No.1 of 2025 in W.P.No.25104 of 2025, the appellant/respondent No.5 preferred the present intra-Court appeal under Clause 15 of Letters Patent.

(3.) Perusal of record would reveal that the appellant herein had filed a writ petition vide W.P.No.36749 of 2024 to declare the Show Cause Notice dtd. 23.12.2024 issued by respondent No.4 as illegal. Vide order dtd. 30.12.2024, this Court directed the appellant herein to submit explanation to the Show Cause Notice dtd. 23.12.2024, within one week from the date of the order. This Court also directed respondent No.4 to consider the said explanation submitted by the appellant and pass appropriate orders, strictly in accordance with law. This Court also made it clear that if the appellant fails to submit explanation within the aforesaid time, liberty was granted respondent No.4 to take action against the appellant in accordance with law.