Kalthi Buchaiah vs Easam Seethamma And 9 Others
2021 Latest Caselaw 3354 Tel

     The Hon'ble The Chief Justice Satish Chandra Sharma
                                        and
           The Hon'ble Sri Justice A. Rajasheker Reddy
                        Writ Appeal No.296 of 2021

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

        The present Writ Appeal is arising out of Order

dated 15.03.2021, passed by the learned Single Judge, in

W.P.No.5820 of 2021.

2.      The facts of the case reveal that the writ petitioner- Easam

Seethamma has filed the Writ Petition stating that respondents

No.8 and 9 in the Writ Petition, have constructed an

unauthorised structure and she has submitted a representation on

05.03.2021. However, her representation is not being looked

into. The learned Single Judge has directed the official

respondents to decide the petitioner's representation, against

which the present appeal has been filed.

3. Learned counsel for the appellant/third party to the writ

petition stated before this Court that he is also having interest in

the same property and therefore, he should also be heard while

deciding the matter.

4. Resultantly, without adverting to the merits of the case, the

present Writ Appeal is disposed of. The official respondents are

directed to hear the present appellant as well as the writ

petitioner and the private respondents before passing a final

order in the matter.

5. Parties are directed to appear before respondent No.8 on

15.11.2021.

Consequently, Interlocutory Applications, pending if any,

stand dismissed.

_______________________ Satish Chandra Sharma, CJ

____________________ A. Rajasheker Reddy, J Date:10.11.2021 lur