CMR ENGINEERING Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Learned Senior Counsel Sri D. Prakash Reddy and learned Senior Counsel Sri S. Niranjan Reddy, representing Sri Tarun G. Reddy, learned counsel for the appellants; Sri A. Sudarshan Reddy, learned Advocate General assisted by Sri S. Rahul Reddy, learned Special Government Pleader appearing for respondent Nos.1, 2, 3, 5 and 6 and Sri M.Mehboob Ali, learned Standing Counsel for All India Council for Technical Education (AICTE), for respondent No.4.

(2.) Regard being had to the similitude of the questions involved, on the joint request of learned counsel for the parties, the matters are analogously heard and decided by this common judgment.

(3.) In W.A.Nos.572, 573, 574, 575, 576 and 577 of 2025, the challenge mounted is to the common order passed by learned Single Judge in W.P.No.23539 of 2024 and batch, dtd. 2/5/2025, which were disposed of along with other writ petitions. In W.A.Nos.601 and 602 of 2025, the challenge mounted is to the common order passed by the learned Single Judge in W.P.No.23541 and 23654 of 2024, dtd. 13/6/2025.