Smt. Ranjeev R. Acharya vs Sode Ramulu
2021 Latest Caselaw 1237 Tel

Items No.57-58


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

                         C.A.Nos.8 & 9 OF 2011

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

1.       The appellant in C.A.No.8 of 2011 Mr.B.R.V.Susheel Kumar,

Director of Mines & Geology is virtually present before the court

today.

2.       Learned counsel for the respondents fairly states that she does

not wish to oppose the present appeals directed against the order dated

23.08.2011 passed by the learned Single Judge in C.C.No.1476 of

2010 wherein, the appellants have been directed to undergo detention

in civil prison for a period of 15 days and pay a fine of Rs.2,000/-

each, on the ground that the quarry lease has already expired and the

writ petition stands disposed of.

3. In view of the submission made hereinabove, the impugned

order insofar as it has directed the appellants to undergo detention in

civil prison and pay a fine of Rs.2,000/- each is set aside, while

maintaining the rest of the order.

4. The present appeals are closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 16.04.2021 Lrkm