The Greater Hyderabad Municipal ... vs The State Of Telangana And Another
2021 Latest Caselaw 3593 Tel

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


      WRIT APPEAL Nos.565, 573 & 575 of 2020 & 18 of 2021

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




     Regard being had to the controversy involved in the aforesaid

cases, they were heard together and are being decided by a

common order.

     The facts of W.A.No.565 of 2020 are reproduced as under:

     The present W.A.No.565 of 2020 is arising out of order dated

17.12.2019

passed in W.P.No.27902 of 2019 by the learned Single

Judge.

The facts of the case reveal that a writ petition was preferred

stating that no No Objection Certificate is being issued by the State

Government in respect of the land bearing Plot No.J-28 in

Sy.Nos.329/7 and 329/9 situated at Gajularamaram Village,

Quthbullapur Mandal, Medchal District.

The learned Single Judge has passed the final order disposing

of the writ petition. The order reflects that the learned Single

Judge has simply directed the Government to consider the case of

the writ petitioner and pass appropriate order in accordance with

law within six weeks.

At this stage, learned Government Advocate has informed this

Court that the land in question is a government land and the

government has passed a detailed order as directed by the learned

Single Judge.

In the light of the aforesaid, all the present writ appeals have

become infructuous and they are disposed of accordingly.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

18.11.2021 ES