G. Srinivas vs The State Of Telangana
2021 Latest Caselaw 1229 Tel

Item No.24



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          W.A.No.342 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     On the last date of hearing, the matter was adjourned at the

request made on behalf of learned counsel for the appellant/writ

petitioner on the ground that he was indisposed. Learned Standing

Counsel for the respondents No.2 and 3/GHMC had clarified that

nothing survives in the present appeal, as the structure erected by the

appellant/writ petitioner on the subject land was demolished almost a

year ago on 03.05.2020.

2. Today, learned counsel for the appellant/writ petitioner

concedes that the structure stood demolished on 03.05.2020.

3. That being the position, nothing further survives for

adjudication in the present appeal. However, as learned counsel for

the appellant/writ petitioner states that the appellant/writ petitioner

reserves his right to seek damages against the respondents No.5 and 6

for the loss caused to him on account of the demolition action

undertaken by the civic authorities, without making any observations

on the merits of any such suit, that may be instituted by the

appellant/writ petitioner, or the pleas that may be available to the

respondents No.5 and 6 to oppose such suit, if filed, the present appeal

is disposed of with liberty granted, as prayed for, along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

16.04.2021 JSU