THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY
WRIT APPEAL No.549 of 2021
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
The present writ appeal is arising out of order dated
28.07.2021 passed by the learned Single Judge in
W.P.No.17318 of 2021.
The facts of the case reveal that the writ petitioner has
preferred a writ petition stating that he has booked Arjitha
Seva ticket on 22.07.2006 for Poorabhishekam Seva and a
slot was allotted for seva on 12.02.2021. He further stated
that on account of COVID-19 pandemic, the Tirumala
Tirupathi Devasthanams has cancelled Arjitha Seva from
19.03.2020 to 13.04.2021 permitting the ticket holders to
take refund or to opt for VIP break darshan. A prayer was
made in the writ petition for deciding the representation
preferred by the writ petitioner and the learned Single Judge
has allowed the writ petition directing the present appellant
Nos.2 and 3 to allot Arjitha Seva to the writ petitioner.
Learned counsel for the appellants has argued before
this Court that no notice of any kind was issued in the
matter. No counsel was engaged by the appellants - Tirumala
Tirupathi Devasthanams at any point of time. The learned
Single Judge while hearing the matter in motion hearing has
passed the impugned order and, therefore, the order suffers
2
from violation of principles of natural justice and fairly stated
that as no reply has been filed in the matter, the same
deserves to be set aside.
At this stage, learned counsel for writ
petitioner/respondent No.1 has stated before this Court that
he may be permitted to withdraw the writ petition and liberty be granted to him to file a writ petition before the Andhra Pradesh High Court.
The prayer is allowed.
The writ petitioner/respondent No.1 in the present writ appeal is permitted to withdraw the writ petition with liberty to approach the Andhra Pradesh High Court. The order passed by the learned Single Judge in W.P.No.17318 of 2021 on 28.07.2021 is hereby set aside and the writ petition is dismissed as withdrawn.
With the aforesaid, the writ appeal is allowed. Miscellaneous petitions, if any, pending in this Writ Appeal shall stand closed. There shall be no order as to costs.
__________________________________ SATISH CHANDRA SHARMA, CJ ______________________________ A. RAJASHEKER REDDY, J 26.10.2021 ES