N.Venkateshwar Rao And 5 Others vs Mothukuri Janakamma And 12 Others
2021 Latest Caselaw 488 Tel

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           THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
           THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY


                              I.A.No.1 of 2020
                                   IN/AND
                      WRIT APPEAL No. 266 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.        Learned counsel for the appellants clarifies that the appellants

were not parties before the learned Single Judge and in view of the

submission made by Mr. B. Venkat Rama Rao, learned counsel for the

respondents No.1 to 8/writ petitioners that aggrieved by the impugned

order dated 28.12.2018 in W.P.No.38720 of 2017, the respondent

No.11/Commissioner of Endowments had filed an appeal, registered

as W.A.No.326 of 2019, which was dismissed by the Division Bench

vide order dated 18.12.2019, and also in view of the submission that

aggrieved by the dismissal order passed in W.A.No.326 of 2019, an

SLP was preferred by the respondent No.11/Commissioner of

Endowments, which was dismissed as withdrawn, he does not wish to

press the present appeal.

2. The application and the appeal are disposed of as not pressed

along with the pending applications, if any. It is left open to the

appellants to seek appropriate legal recourse as may be permissible.

_________________ HIMA KOHLI, CJ

______________________ A.ABHISHEK REDDY, J 19.02.2021 lur