T.RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Vedula Venkataramana, learned Senior Counsel representing Sri C.Hari Preeth, learned counsel for the appellant, Sri Muralidhar Reddy Katram, learned Government Pleader for Revenue, for the official respondents and Sri A.Ravinder Reddy, learned Senior Counsel representing Sri N.Janardhan Reddy, learned counsel for respondents No.6 to 9 in W.A.No.308 of 2025 and for respondents No.3 and 4 in W.A.No.316 of 2025. Perused the record.

(2.) The appeals are preferred by the appellant/respondent No.6 in W.P.No.16804 of 2011 and respondent No.3 in W.P.No.18918 of 2011 aggrieved by the impugned common order dtd. 19/12/2024 passed by a learned Single Judge in W.P.Nos.16804 and 18918 of 2011.

(3.) For the sake of convenience, the parties are referred to as they are arrayed in writ petition No.16804 of 2011.