PULI SWAMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The prayer of the petitioner in this case reads as under:

(2.) On 10.11.2016, an order was passed in this Writ Petition granting interim suspension of the order dated 05.10.2016, passed by the Revenue Divisional Officer, Jangaon Revenue Division, Jangaon District, noting that the said authority had passed the said order in exercise of review power which, prima facie, appeared to be illegal. WVMP No.845 of 2017 was filed by the 4th respondent to vacate the said order.

(3.) Heard Sri Ashok Reddy Kanathala, learned counsel for the petitioners and Ms. Madhavi, learned counsel representing Sri CAR Seshagiri Rao, learned counsel for the 4th respondent.