PALURI RAVI SHANKAR Vs. SUB-REGISTRAR

JUDGEMENT

(1.) Sri Sheri Prasad, learned counsel appearing for the appellants in W.A.No.834 of 2022, Sri A.Sudarshan Reddy, learned Advocate General for the State of Telangana, appearing for Ms.D.Madhavi, learned Standing Counsel for Hyderabad Metropolitan Development Authority, appearing for the appellant in W.A.No.270 of 2023, respondent No.4 in W.A.No.834 of 2022 and respondent No.1 in WP.No.36324 of 2021, Sri S.Niranjan Reddy, learned Senior Counsel appearing for Sri Rusheek Reddy K.V., learned counsel appearing for respondent Nos.1 to 3 in W.A.No.270 of 2023 and Sri A.Venkatesh, learned Senior Counsel appearing for Sri K.Prithvi Reddy, learned counsel appearing for the petitioners in W.P.No.36324 of 2021.

(2.) On the joint request, the matters being connected analogously heard and decided by this common order.

(3.) W.A.No.270 of 2023 and W.A.No.834 of 2022 assail the common order of learned Single Judge passed in I.A.Nos.1 and 2 of 2022 in/and WP.No.36909 of 2021 on 30/11/2022.