Sode Narsimha Rao vs Sodem Rambabu
2021 Latest Caselaw 4144 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
         THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT APPEAL No.555 OF 2021


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


     The present writ appeal is arising out of the order dated

23.06.2021     passed       by    the     learned        Single      Judge   in

W.P.No.14003 of 2021.

     The undisputed facts of the case reveal that the writ

petition was disposed of without issuing any notice to the

present appellant (respondent No.5 in the writ petition) and

the contention of the present appellant (respondent No.5 in

the writ petition) is that there was suppression of facts in the

writ petition and he ought to have been given an opportunity

of hearing by the learned Single Judge before passing the

impugned order.

This court has carefully gone through the order passed

by the learned Single Judge. Undisputedly, without issuing

any notice and without hearing the present appellant

(respondent No.5 in the writ petition), the impugned order has

been passed.

Resultantly, the order dated 23.06.2021 passed by the

learned Single Judge in W.P.No.14003 of 2021 is set aside.

The parties are directed to appear before the learned Single

Judge on 20.12.2021. Office is directed to list the writ

petition before the learned Single Judge on 20.12.2021.

With the aforesaid, the writ appeal stands disposed of.

Miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ B. VIJAYSEN REDDY, J 03.12.2021 JSU