The Commissioner vs Velpula Narahari
2021 Latest Caselaw 4665 Tel

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


                  WRIT APPEAL No.1112 of 2018

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




      Learned      counsel         for      the      appellants           stated   that

respondent     No.1/Velpula            Narahari          has      approached       the

authorities stating that he wants Transfer of Development

Rights (TDR) in place of building permission and the same

has been granted to him.

Learned counsel appearing for the writ

petitioner/respondent No.1 herein has fairly stated before this

Court that the present writ appeal be disposed of.

Accordingly, the writ appeal is disposed of.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 29.12.2021 ES