Mr. Rakesh Tiwari vs State Of Telangana
2021 Latest Caselaw 1666 Tel

Item No.3

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

                         W.A.No.189 OF 2021

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

1.    The appellant is aggrieved by the judgment dated 08.03.2021

passed by a learned Single Judge dismissing a writ petition filed by

the writ petitioner for seeking directions to the official respondents

No.1, 3 and 4 to take action against the purported illegal construction

raised by the respondent No.5 on land measuring Acs.4-04 Gts., in

Sy.No.66/EE, situated at Vattinagulapally Village, Ranga Reddy

District and for demolishing the existing illegal construction.

2. After addressing arguments at some length, Mr. Avinash Desai,

learned counsel for the appellant/writ petitioner states that instead of

pressing the present appeal, his client may be permitted to withdraw

the same while reserving his right to approach the respondents No.3

and 4 with a grievance regarding the purported illegal construction

raised by the respondent No.5 on the subject land.

3. The appeal is disposed of as not pressed along with the pending

applications, if any, with liberty granted to the appellant as prayed for.

It is, however, made clear that this court has not made any

observations on the merits of such a grievance as may be raised by the

appellant/writ petitioner before the respondents No.3 and 4. It shall

be for the respondents No.3 and 4 to examine the representation of the

appellant and decide the same in accordance with law.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

17.06.2021 Lrkm