Smt.P.Ramulamma vs State Of Telangana
2021 Latest Caselaw 4310 Tel

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


              WRIT APPEAL Nos.312 and 319 of 2020


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



      Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being

decided by a common judgment.

      The facts of W.A.No.319 of 2020 are reproduced as

under:

      The present writ appeal is arising out of an interim

order dated 04.12.2019 passed by the learned Single Judge in

W.P.No.22369 of 2019.

      The undisputed facts of the case reveal that an order

was passed by the Revenue Divisional Officer on 13.06.2014

against which an appeal was preferred by the Telangana State

Wakf Board.       The contention of the appellants is that the

appeal was decided. However, later on the order deciding the

appeal was removed from the file and now the appeal is still

pending for adjudication. The appellants also state that some

vigilance enquiry took place in the matter and in the vigilance

enquiry, it was noticed that the appeal was decided. But, the

fact remains that in the vigilance enquiry also the order

decided in the appeal was not brought on record. The learned

Single Judge declined to grant any interim order in the matter
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and has rejected the two Interlocutory Applications preferred

in the writ petition.

      In the considered opinion of this Court, the appeal is

still pending and there is no final order. The appeal has to be

decided on merits and therefore, this Court does not find

reason to interfere with the order passed by the learned

Single Judge. The appellate authority shall make all possible

endeavour to decide the appeal at an early date. The appeal

shall be decided on merits in accordance with law.

      The writ appeals are accordingly dismissed.          The

miscellaneous applications pending in these writ appeals, if

any, shall stand closed. There shall be no order as to costs.




                                   ___________________________
                                    SATISH CHANDRA SHARMA, CJ




                                   ___________________________
                                         N. TUKARAMJI, J
13.12.2021

vs