Sree Veerabrahmendra Junior ... vs Sree Venkateswara Degree ...
2021 Latest Caselaw 3802 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                       &
            HON'BLE MR. JUSTICE NINALA JAYASURYA

                         I.A. No.2 of 2021
                              IN/AND
                    WRIT APPEAL No. 603 of 2021
                      (Taken up through video conferencing)

Sree Veerabrahmendra Junior College Committee,
Brahmamgari Mattam (Regd. No.60/1980),
H.No.11-245, Near TGP Colony,
Somireddypalli village, Brahmamgari Mattam Mandal,
Y.S.R. Kadapa District, Andhra Pradesh,
Rep.by its Committee Member
Sreeyapureddy Sreenivasula Reddy.                  .. Appellant

        Versus

Sree Venkateswara Degree College,
Door No.7-306-1, Mallepalli road,
Somireddipalli village,
Brahmamgari Mattam (M),
YSR Kadapa District, Andhra Pradesh
Rep.by its Correspondent S.K. Valli

and others.                                                   .. Respondents

Counsel for the Appellant                    : Mr. Polisetty Radha Krishna

Counsel for respondent No.1                 : Mr. Sri Vijay Mathukumilli
Counsel for respondent No.2                 : Mr. K.V. Raghuveer
Counsel for respondent Nos.3 & 4             : Ms. S. Parineetha
Counsel for respondent No.5                  : Mr. T.Niranjan


                               ORAL JUDGMENT
                               Dt: 28.09.2021
(per Arup Kumar Goswami, CJ)

Heard Mr. Polisetty Radha Krishna, learned counsel appearing for

the appellant. Also heard Mr. Sri Vijay Mathukumilli, learned counsel for

respondent No.1/writ petitioner.

2. This writ appeal is preferred against an interim order dated

28.01.2020 passed by the learned single Judge in I.A. No.1 of 2021 in

W.P. No.1895 of 2021, along with an application for grant of leave.

3. It is submitted that the aforesaid writ petition is pending disposal

and that another writ petition filed by the appellant herein, being

W.P.No.22601 of 2020, is also pending before the learned single Judge.

4. Considering the matter in its entirety, we are not inclined to grant

leave to prefer the appeal against the interim order dated 28.01.2020.

However, the appellant is left with liberty to file appropriate application

for impleading him in W.P. No. 1895 of 2021, and in case the implead

petition is filed, the same shall be considered in accordance with law.

5. Accordingly, I.A.No.2 of 2021 is dismissed. Consequently, the writ

appeal also stands dismissed. No costs. Other pending miscellaneous

applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

I.A. No.2 of 2021

IN/AND

WRIT APPEAL No. 603 of 2021 (per Arup Kumar Goswami, CJ)

Dt: 28.09.2021

GM