Vadla Gangadara Chary And Another vs The State Of Telangana
2021 Latest Caselaw 523 Tel

Item No.6

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                       AND
     THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                         W.A No.185 of 2020

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

1.    Learned counsel for the appellants states that his clients have

taken the brief back from him last week and granted him discharge.

2.    If that is so, then the appellants should have made alternate

arrangements for being represented today. However, none is present

on behalf of the appellants, nor are the appellants present.

3.    Mr. Harender Pershad, learned Special Government Pleader

informs the Court that during the pendency of the appeal, the

appellants have filed a fresh writ petition challenging the order dated

20.11.2019 passed in W.P.No.19964 of 2019, wherein one of the

grounds taken is that the said order has been passed without

impleading them.      It is stated that the said petition is pending

consideration before the learned Single Judge.

4.    He further states that pursuant to the orders passed in the

present proceedings, the respondent No.5 has passed an order

revoking the licence granted to the appellants to run a petrol bunk

from the subject site, which is subject matter of the pending writ

petition.

5. In view of the fact that the appellants have sought appropriate

legal recourse on the proceedings dated 01.09.2020 passed by the

respondent No.5, the present appeal is disposed of along with the

pending applications, if any, while reserving the right of the appellants

to pursue the said petition and the right of the respondents to contest

the said petition in accordance with law.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J 23.02.2021 Lrkm