R.SUBHASH REDDY, J. - (1.) Leave granted.
(2.) This civil appeal is filed by the fourth respondent in Writ Appeal No. 153 of 2019, aggrieved by the order dated 13.03.2019, passed by the High Court for the State of Telangana at Hyderabad, allowing intra court appeal, filed under clause 15 of the Letters Patent.
(3.) The fourth respondent herein was the writ petitioner in Writ Petition No. 23501 of 2018, on the file of High Court of Judicature for the State of Telangana at Hyderabad, wherein it has challenged the award of work of "construction of BT Road from Gujed to Buddaguda, in Mahabubabad District of Telangana State". Writ Petition filed under Article 226 of the Constitution of India was dismissed by the learned Single Judge, vide order dated 25.02.2019, against which, Letters Patent Appeal was preferred under clause 15 of the Letters Patent. The Division Bench of the High Court by order dated 13.03.2019 allowed the intra court appeal, which order is impugned in this appeal.;