The Chief Executive Officer vs Sri T. Sarvan Yadav
2021 Latest Caselaw 3676 Tel

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

                              W.A.No.501 of 2019

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



      The present writ appeal has been preferred by the

Cantonment Board being aggrieved by the interim order dated

26.04.2019 passed by the learned Single Judge in a writ petition of

the year 2017 i.e., W.P.No.30711 of 2017.

      By the interim order, the learned Single Judge has directed

the Cantonment Board to remove the garbage bins in front the

property of the writ petitioner (respondent No.1 in the present writ

appeal).

Without adverting to the facts of the case, the writ appeal is

disposed of with a request to the learned Single Judge to decide

the main writ petition at an early date. Office is directed to list

W.P.No.30711 of 2017 before the learned Single Judge having

roster on 07.12.2021. The parties are directed to appear before the

learned Single Judge on 07.12.2021. As the interim order passed

by the learned Single Judge has been stayed by this Court, parties

shall maintain status quo.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 JSU