B.Anil Chandra vs The State Of Telangana
2021 Latest Caselaw 4619 Tel

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


                 WRIT APPEAL No.898 of 2019


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




     On 02.12.2021 there was no appearance and the

matter was adjourned to 24.12.2021. Today also there is

no appearance on behalf of the appellant.


     The facts of the case reveal that W.P.No.12908 of

2019 was preferred by the appellant herein before the

learned Single Judge alleging construction in violation of

the sanctioned building plan and the appellant, at a later

point of time, submitted a letter for withdrawal of the writ

petition for the reasons best known to him.                             In those

circumstances, the learned Single Judge by an order

dated 27.09.2019 has observed that if the Court accords

permission to the writ petitioner for withdrawal, the same

would encourage the unscrupulous builders to carry on

building activities in violation of the norms.


     This Court does not find any reason to interfere

with the order passed by the learned Single Judge. The

writ petition has to be decided on merits.                      The learned
                              2




Single Judge is requested to decide the writ petition at an

early date.


     Office is directed to list the writ petition before the

learned Single Judge on 28.12.2021.       The parties shall

appear before the learned Single Judge on that date.


     The writ appeal is accordingly dismissed.           The

miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.




                                 ___________________________
                                  SATISH CHANDRA SHARMA, CJ




                                 ___________________________
                                       N. TUKARAMJI, J
27.12.2021

Note: Issue C.C today.

B/o.

vs