THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY WRIT APPEAL No.240 of 2023 JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe) Mr. G.Bheema Chary, learned counsel for the appellant.
2. In this writ appeal, the appellant has assailed the validity of the order dated 19.04.2022 passed by the learned Single Judge in W.P.No.37252 of 2018, by which the learned Single Judge has remitted the matter to Special Tribunal to deal with the matter on merits.
3. Learned counsel for the appellant fairly submits that in pursuance of the aforesaid order of remand, the appellant has appeared before the Special Tribunal and this writ appeal be disposed of with the direction to the Special Tribunal to deal with the matter pending before it expeditiously.
::2::
4. In view of aforesaid submission, the Writ Appeal is disposed of with the direction to Special Tribunal to decide the matter in compliance of the directions issued by the learned Single Judge within an outer limit of two (02) months. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand closed.
______________________________________ ALOK ARADHE, CJ ______________________________________ LAXMI NARAYANA ALISHETTY, J Date: 03.11.2023 KL