Syed Shah Mohammed Quadri, J. - (1.) Leave is granted.
(2.) Heard learned Counsel for the parties.
(3.) Dissatisfied with the order of the Division Bench of the High Court of (Judicature), Andhra Pradesh at Hyderabad in Writ Appeal No. 79 of 2000 dated December 2, 2000, the Vice-Chairman, Hyderabad Urban Development Authority is in appeal before this Court.;