Satyanarayan Minda vs Anegowni Anjaiah Goud And 4 Others
2021 Latest Caselaw 1558 Tel

Item No.12



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


                     WRIT APPEAL No.163 of 2021

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


1.     The appellant (petitioner in W.P.No.86 of 2021) is aggrieved by

a common order dated 15.02.2021 passed by the learned Single Judge

on two miscellaneous applications moved in the captioned writ

petition and W.P.No.2967 of 2021 filed by one Sri A. Anjaiah Goud

whereunder, the statement of learned Standing Counsel for HMDA

has been recorded to the effect that necessary proceedings are ready to

be issued, but due to the pendency of the writ petitions, the same

could not be issued.     The learned Single Judge has clarified that the

official respondents are at liberty to pass necessary orders and

communicate the same to the parties and the said proceedings shall

not be kept pending on the ground that the writ petitions are pending

before the court.

2. After addressing arguments for some time, Mr. Bankatlal

Mandhani, learned counsel for the appellant states that he may be

permitted to withdraw the appeal while reserving the right of his client

to approach the learned Single Judge for passing appropriate orders

for modification/vacation of the impugned order.

3. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

04.06.2021 JSU/PLN