The Telangana State Road ... vs Bahuth Amit Kumar,
2021 Latest Caselaw 4053 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
           THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.839 of 2019


JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


    This Court in a bunch of writ appeals in W.A.No.710

of 2019 and batch has passed the following order on

09.03.2021:-

    "1.    The appellants are aggrieved by the orders passed by
    the learned Single Judge in different writ petitions filed by
    the respondents seeking to direct the appellants to collect

monthly licence fee from them without insisting on payment of GST along with the licence fee, during the pendency of the writ petitions.

2. By separate orders passed in the writ petitions, the learned Single Judge granted the interim relief as prayed for by the respondents/writ petitioners. In other words, the appellants have been restrained from collecting the GST along with the licence fee from the respondents/writ petitioners. Aggrieved by the said interim orders, the present intra-court appeals have been filed. By separate orders passed in each of the appeals, operation of the interim orders passed in the writ petitions has been stayed. The said order is continuing to operate till date.

3. We have enquired from learned counsel for the parties as to the status of the writ petitions filed by the respondents. Learned counsel state that the pleadings in most of the writ petitions are complete and they are ripe for final arguments. However, no actual date has been fixed.

4. Learned counsel for the parties agree that instead of pressing the present appeals or the vacate stay applications moved by the appellants and still pending in the writ petitions, it would be appropriate if the writ petitions are taken up for final hearing and disposal. They state that as the fact situation in all the matters is almost similar they shall jointly request the learned Single Judge to treat

W.P.No.14585 of 2019 (subject matter of W.A.No.710 of 2019), as the lead matter for purposes of arguments.

5. Accordingly, with the consent of the parties, the present appeals are disposed of along with the pending applications, if any, while confirming the interim orders passed in the appeals, the parties shall appear before the learned Single Judge in the pending writ petitions on 25.03.2021, for an actual date to be fixed for arguments."

In the light of the aforesaid judgment, the present

writ appeal also stands disposed of. The judgment

passed by the Division Bench dated 09.03.2021 shall be

applicable mutatis mutandis to the present case also.

Office is directed to list W.P.No.14585 of 2019 and

other connected matters before the Bench having roster

on 27.12.2021. The impugned order in the present case

shall remain in abeyance.

The miscellaneous applications pending in this

appeal, if any, shall stand closed. There shall be no

order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 01.12.2021 vs