BAJRANGLAL AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This intra court appeal, namely W.A.No.1202 of 2024, has been filed by the appellant invoking the provisions of Clause 15 of the Letters Patent aggrieved by the order dtd. 8/7/2024 passed by the learned Single Judge in W.P.No.7207 of 2024, by which the writ petition filed by the appellant was not allowed as prayed for.

(2.) W.P.No.34257 of 2024 is filed by the appellant to quash the eviction order passed by respondent No.2 dtd. 20/11/2024 in Case No.A/2151/2024.

(3.) Heard Mr. Vedula Srinivas, learned Senior Counsel representing Ms.Vedula Chitralekha, learned counsel for the appellant in W.A.No.1202 of 2024 and petitioner in W.P.No.34257 of 2024, Mr.Vedula Venkata Ramana, learned Senior Counsel representing Ms.G.Rama Manoja, learned counsel for respondent No.3 in W.A.No.1202 of 2024 and W.P.No.34257 of 2024, Ms. K. Mani Deepika, learned Government Pleader for Women, Children, Disabled and Senior Citizens Department for respondent Nos.1 and 2 in W.A.No.1202 of 2024 and W.P.No.34257 of 2024, and Mr. Avishkar Singhvi, learned counsel representing Mr. Mohammed Absar Ahmed, learned counsel for respondent No.4 in W.A.No.1202 of 2024 and W.P.No.34257 of 2024.