Venkateshwar Rao vs State Of Telangana
2021 Latest Caselaw 3574 Tel

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



                  Writ Appeal No.270 of 2019


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


     The present writ appeal is arising out of an order

dated 08.03.2019 passed by the learned Single Judge in

W.P.No.4851 of 2019.

     The facts of the case reveal that the appellant

preferred the writ petition stating that the respondent

No.4 is raising unauthorised construction. The learned

Single Judge has dismissed the writ petition with a

liberty to the appellant to obtain specific information by

invoking the provisions of the Right to Information Act,

2005, in respect of the construction and to file a writ

petition.

It has been brought to the notice of this Court that

subsequently two more writ petitions have been preferred

in respect of the same construction and the writ petitions

are still pending.

In the light of the aforesaid, as the construction in

question is already the subject matter of two other writ

petitions, no further orders are required to be passed in

the present writ appeal.

The writ appeal stands disposed of accordingly. The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed. There shall be no order as to

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.11.2021 vs