Creative Materials And ... vs The State Of Telangana
2021 Latest Caselaw 3637 Tel

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


                     WRIT APPEAL No.399 of 2021


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


        The present writ appeal is arising out of an order

dated 28.06.2021 passed by the learned Single Judge in

W.P.No.14176 of 2021.


        The facts of the case reveal that the writ petition

was preferred by the writ petitioner/respondent No.3

herein for declaring the action of the respondent No.2,

i.e., the Telangana State Industrial Infrastructure

Corporation Limited in not permitting the petitioner to

install generator as a stop gap measure to the premises

bearing plot No.135 B in survey No.342 of ALEAP

Industrial Estate situated at Gajularamaram Village,

Qutbullapur Mandal, Ranga Reddy District.

Undisputedly, the appellant was also a respondent in the

writ petition. However, without hearing the appellant

herein and without issuing a notice to the appellant

herein, the writ petition has been disposed of by the

learned Single Judge.

Learned counsel for the appellant has argued before

this Court that a civil suit is also pending between the

parties and the appellant should have been heard in the

matter.

In the considered opinion of this court, as an ex

parte order has been passed by the learned Single Judge,

the order passed by the learned Single Judge is set aside.

The writ petition is restored to its original number. The

office is directed to list the writ petition before the learned

Single Judge on 10.12.2021. The parties shall appear

before the learned Single Judge on 10.12.2021.

The writ appeal is accordingly allowed.

Miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 19.11.2021 vs