Telangana State Road ... vs V. Praveen
2021 Latest Caselaw 807 Tel

Items No.22, 23 & 51

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

              W.A.Nos. 1535 of 2018, 609 and 615 of 2019

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

1.       The appellants are aggrieved by the orders passed by the

learned Single Judge in different writ petitions filed by the

respondents seeking to direct the appellants to collect monthly licence

fee from them without insisting on payment of GST along with the

licence fee, during the pendency of the writ petitions.

2. By separate orders passed in the writ petitions, the learned

Single Judge granted the interim relief as prayed for by the

respondents/writ petitioners. In other words, the appellants have been

restrained from collecting the GST along with the licence fee from the

respondents/writ petitioners. Aggrieved by the said interim orders, the

present intra-court appeals have been filed. By separate orders passed

in each of the appeals, operation of the interim orders passed in the

writ petitions has been stayed. The said order is continuing to operate

till date.

3. We have enquired from learned counsel for the parties as to the

status of the writ petitions filed by the respondents. Learned counsel

state that the pleadings in most of the writ petitions are complete and

they are ripe for final arguments. However, no actual date has been

fixed.

4. Learned counsel for the parties agree that instead of pressing

the present appeals or the vacate stay applications moved by the

appellants and still pending in the writ petitions, it would be

appropriate if the writ petitions are taken up for final hearing and

disposal.

5. Accordingly, with the consent of the parties, the present appeals

are disposed of along with the pending applications, if any, while

confirming the interim orders passed in the appeals, the parties shall

appear before the learned Single Judge in the pending writ petitions

on 25.03.2021, for an actual date to be fixed for arguments.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

16.03.2021 Lrkm