Sri Sedupuriya Shiv Kumar, And 6 ... vs The State Of Telangana, And 6 ...
2021 Latest Caselaw 3778 Tel

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



                 WRIT APPEAL No.752 of 2019


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


     The present writ appeal is arising out of the order

dated 25.07.2019 passed by the learned Single Judge in

I.A.No.1 of 2019 in W.P.No.9573 of 2019.

     The order passed by the learned Single Judge

reveals that a civil suit is also pending between the

parties and the respondents have constructed buildings

over the property in respect of which a dispute was raised

in the writ petition. This Court does not find reason to

interfere with the order of the learned Single Judge

rejecting the prayer for grant of interim relief.

However, a request is made to the learned Single

Judge to decide the main writ petition at an early date.

Office is directed to list the writ petition before the

learned Single Judge having roster on 20.12.2021, on

which date the parties shall appear before the learned

Single Judge.

It is needless to mention that this Court has not

expressed any opinion on the merits of the case and the

learned Single Judge shall be free to decide the matter

without being influenced by the observations made in the

matter.

The writ appeal stands disposed of accordingly. The

miscellaneous applications pending this writ appeal, if

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

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 25.11.2021 vs