M.MOHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Rama Krishna Kulkarni, learned counsel for the petitioner and respondent No.7 in W.P. No.2981 of 2018, Ms. Kalla Tulasi Durgamba, learned counsel for respondent No.10 and Mr. M.P.K. Aditya, learned counsel for respondent Nos.13 to 18 in W.P. No.33538 of 2017, Mr. M.V. Praveen Kumar, learned counsel for the petitioners in W.P. No.2981 of 2018, learned Assistant Government for Revenue, learned Assistant Government Pleader for Irrigation and Command Area Development.

(2.) Lis involved in both the writ petitions is similar, while Contempt Case No.2563 of 2018 arose out of order dtd. 23/10/2017 passed by this Court in W.P.No.33538 of 2017. Therefore, both the writ petitions along with Contempt Case 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.33538 of 2017.