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Srinivasa Rao Udamalla vs The Union Of India
2022 Latest Caselaw 4335 AP

Citation : 2022 Latest Caselaw 4335 AP
Judgement Date : 20 July, 2022

Andhra Pradesh High Court - Amravati
Srinivasa Rao Udamalla vs The Union Of India on 20 July, 2022
           HIGH COURT OF ANDHRA PRADESH: AMARAVATI


HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &

             HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                     WRIT APPEAL No.487 OF 2022
                              (Through physical mode)


Srinivasa      Rao     Udamalla,   S/o
Jaganadham Naidu, Aged about 45 years,
Occ: Inspector / EXE CISF.031690047,
CISF     Unit,    Vizag   Steel  Plant,
Visakhapatnam, Andhra Pradesh and two
others.

                                                              .. Appellants
      Versus

The Union of India, Rep. by its Secretary,
Ministry of Home Affairs, New Delhi and
four others.
                                                             .. Respondents

Counsel for the appellants : S.V.Indira

Counsel for the respondents : Venna Hemanth Kumar

ORAL JUDGMENT

Dt: 20.07.2022 (per D.V.S.S.Somayajulu, J)

This Writ Appeal is filed questioning the order, dated

04.05.2022, passed in W.P.No.13342 of 2022.

2. This Court has heard Smt.S.V.Indira, learned counsel for

the appellants.

3. After perusing the records and hearing the learned

counsels, this Court notices that learned single Judge did not grant

any interim order at all on 04.05.2022. He merely noted the

contentions of both the parties and posted the matter for filing of

counter. It was also noted that the impugned order of transfer will

be subject to the outcome of the Writ Petition.

4. An intra court Appeal is not normally entertained against

the interim order. In the case on hand, this Court does not even

find that an interim order was passed which could be challenged in

Writ Appeal. In that view of the matter, this Court holds that there

are no merits in the Writ Appeal.

5. Accordingly, the Writ Appeal is dismissed at the

admission stage itself. There shall be no order as to costs. Pending

miscellaneous applications, if any, shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU,J

SSV

 
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