SYED KHAJAM HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) WP No.22145 of 2024 is filed by the petitioners under Article 226 of the Constitution of India for the following relief :

(2.) WP No.33499 of 2024 is filed by the petitioners under Article 226 of the Constitution of India for the following relief:

(3.) Heard Sri Jalli Kanakaiah, learned senior counsel, representing for Sri Jalli Narender, learned counsel for the petitioners in WP No.22145 of 2024, Sri Hemendernath Reddy, learned senior counsel, representing for Sri M.Pratheek Reddy, learned counsel for the petitioner in WP No.33499 of 2024, Sri Muralidhar Reddy, learned Government Pleader for Revenue, Sri E.Ajay Reddy, learned senior counsel appearing on behalf of Sri E.Venkata Siddhartha, learned counsel for respondent No.9 in WP No.33499 of 2024, Sri ASR Avadhani, learned counsel for the respondent Nos.10 to 14 in WP No.22145 of 2024, Sri P.Raghuram, learned senior counsel appearing for respondent No.7 in WP No.22145 of 2024.