Jangili Sattaiah vs The State Of Telangana And 5 Others
2021 Latest Caselaw 8 Tel

            HIGH COURT FOR THE STATE OF TELANGANA

      THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                   AND
               THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                    WRIT APPEAL No.591 of 2020

                             04.01.2021
Between:
Jangili Sattaiah
                                                           ...Appellant
and

The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Hyderabad and 5 others.

                                                       ...Respondents

Counsel for the petitioner : Mr. R. Anurag

Counsel for the respondents: Mr. T. Srikanth Reddy GP for Home

The Court made the following:

JUDGMENT: (Per the Hon'ble Sri Justice B. Vijaysen Reddy)

This writ appeal has been filed challenging the order dated

23.12.2020 passed by a learned Single in I.A.No.1 of 2019 in

W.P.No.13187 of 2019, whereby the learned Single Judge, having found

that the application in I.A.No.1 of 2019 in W.P.No.13187 of 2019 was not

argued by the learned counsel for the appellant-writ petitioner, and time

was sought again and again, stayed the operation of the interim order dated

27.09.2019 granted earlier.

Heard the learned counsel for the appellant and the learned

Government Pleader for Revenue, who has vehemently opposed grant of

any interim order in this appeal.

Since the learned Single Judge did not extend the interim stay

orders, as the learned counsel for the petitioner was not cooperating with

hearing in I.A.No.1 of 2019 in W.P.No.13187 of 2019, we do not find any

merit in this appeal.

The writ appeal is, accordingly, disposed of giving liberty to the

appellant to file an application for extension of interim orders in I.A.No.1

of 2019 in W.P.No.13187 of 2019 by filing necessary application.

However, if I.A.No.1 of 2019 or vacate stay petition, as the case may, are

taken up for hearing by the learned Single Judge, the learned counsel for

the appellant-writ petitioner shall argue the matter without taking any

adjournment. There shall be no order as to costs.

The miscellaneous petitions pending, if any, shall stand closed.

_______________________________ RAGHVENDRA SINGH CHAUHAN, CJ

__________________ B. VIJAYSEN REDDY, J 04.01.2021 Lrkm