Union Of India vs Dr. Koneru Sreedhar
2024 Latest Caselaw 377 AP

Andhra Pradesh High Court - Amravati

Union Of India vs Dr. Koneru Sreedhar on 9 January, 2024

Author: R. Raghunandan Rao

Bench: R. Raghunandan Rao

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
                            &
        HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

                      Writ Appeal No.3 of 2024

 Union of India,
 Rep. by its Secretary, Ministry of Finance,
 New Delhi & others.
                                                         ... Appellants
                                Versus

 Dr. Koneru Sreedhar,
 S/o Koneru Koteswararao, Aged 54 years,
 R/o Flat No. 405, Sai Kalyan Residency,
 Dasari Lingaiah Road, Moghalrajpuram,
 Vijayawada, Krishna District, Andhra Pradesh & others.

                                                     ...Respondents

Mr. Josyula Bhaskara Rao, Counsel for the appellants.

Mr. Javvaji Sarath Chandra, Counsel for respondents.

Dt.:09.01.2024

PER DHIRAJ SINGH THAKUR (CJ) (Oral):

The present Letters Patent Appeal has been preferred against

the judgment and order, dated 25.09.2023, passed in W.P.

No.22004 of 2023.

By virtue of the judgment and order impugned, the learned

single Judge, by following his earlier order dated 09.08.2023 in

W.P. No.17209 of 2023, allowed the petition and quashed the

impugned ECIR/VKSZO/27/2022, dated 31.05.2022, as also the

2 HCJ & RRR,J WA.No.3_2024

Provisional Attachment Order No.01/2023, dated 10.05.2023, and

Original Complaint No.1996 of 2023, dated 08.06.2023, pending

before respondents 3 and 4 in the writ petition, as also issued

directions to release all the seized property, material and

documents forthwith.

2. Learned counsel for the appellants, however, states that

this Court has already taken a view in connected matters being Writ

Appeals bearing Nos.967, 641, 1010 and 1011 of 2023, dated

05.01.2024, holding that the writ appeals were not maintainable in

view of the judgment of the Apex Court rendered in Ram Kishan

Fauji vs. State of Haryana and others1.

3. Be that as it may, following the view already expressed by

this Court in the aforementioned writ appeals, we hold that the

present writ appeal is not maintainable and accordingly dismiss the

same. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

AKN

(2017) 5 SCC 533

3 HCJ & RRR,J WA.No.3_2024

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

Dt: 09.01.2024

AKN