V Krishna Kishore vs The State Of Telangana
2021 Latest Caselaw 3164 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                              W.A.No.574 of 2021

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The present writ appeal is arising out of the order dated

14.09.2021

passed in W.P(SR).No.26532 of 2021 by which the

learned Single Judge has permitted the appellants/writ petitioners

to make an amendment to the writ petition (in prayer clause).

In the considered opinion of this court, the learned Single

Judge has not decided the issue on merits and the issue has to be

decided on merits. Only the appellants/writ petitioners have been

permitted to make an amendment to the prayer clause in the writ

petition and such an amendment is certainly permissible, keeping

in view the statutory provisions.

This court does not find any reason to entertain the present

writ appeal and the same is accordingly dismissed.

The miscellaneous applications pending in this appeal, if

any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 01.11.2021 JSU