K. K. Nagar And Venkataraopally ... vs State Of Telangana And 9 Others
2021 Latest Caselaw 3848 Tel

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



                       WRIT APPEAL No.892 of 2019


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


     The present writ appeal is arising out of the order dated

30.09.2019

passed by the learned Single Judge in I.A.No.1 of

2019 in W.P.No.21687 of 2019.

The impugned order reflects that the learned Single

Judge has issued notice in the matter. The appellant is

aggrieved by non-grant of interim order.

Today, it has been informed that in the writ petition, a

detailed counter affidavit has been filed and as the pleadings

are complete, the matter can be heard finally at an early date.

Therefore, without averting to the merits of the case, the

writ appeal stands disposed of with a liberty to the parties to

make appropriate request before the learned Single Judge for

an early hearing of the matter. The admission is declined.

The writ appeal is accordingly disposed of. 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 29.11.2021 vs