K. Eshwaraiah vs The State Of Telangana And 5 Others
2021 Latest Caselaw 664 Tel

Item No.49

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


                          W.A.No.70 of 2021
                                 &
                         W.P.No.15476 of 2020

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

1.     The appellant (respondent No.5 in W.P.No.15746 of 2020) is

aggrieved by an order dated 16.09.2020 passed by the learned Single

Judge in an interim application (I.A.No.1 of 2020) filed by the

respondents No.5 and 6/writ petitioners.

2. By the impugned order, the learned Single Judge has directed

the respondents No.2 to 4/Corporation to take action on the

complaint dated 03.09.2020 submitted by the writ petitioners seeking

cancellation of permit dated 30.08.2018 granted in favour of the

appellant for raising a construction on land measuring 400 sq. yards

situated in Nallagandla Village, Serilingampally, Ranga Reddy

District.

3. At the outset, learned counsel for the respondents No.5 and 6

states that in view of the fact that the civic authority has already

taken appropriate steps to cancel the permit issued in favour of the

appellant after granting a hearing, the writ petition has worked itself

out and therefore, the same may be disposed of.

W.A.No.70 of 2021 & W.P.No.15746 of 2020 Page No.1 of 2

4. Mr. Narasimha Goud, learned counsel for appellant confirms

the fact that a notice was issued, appearance was entered, written

submissions have been submitted, however orders are yet to be passed

by the respondents No.2 to 4.

5. That being the position, it is deemed appropriate to dispose of

both, the appeal as also the writ petition with liberty granted to the

appellant to seek appropriate legal recourse against the cancellation

order dated 30.08.2018.

6. The appeal and writ petition are disposed of along with the

pending applications, if any, with directions to the respondents

No.2 to 4 to pass appropriate orders in accordance with law after

considering the reply submitted by the appellant, under written

intimation to him. If the appellant is aggrieved by the order that may

be passed by the authorities, he shall be entitled to seek appropriate

legal recourse.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

03.03.2021 Lrkm

W.A.No.70 of 2021 & W.P.No.15746 of 2020 Page No.2 of 2