Sriramineni Vijayalakshmi vs Gagulothu Sobhan
2021 Latest Caselaw 2975 Tel

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



                  WRIT APPEAL No.516 of 2021

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




     The present writ appeal is arising out of an interim

order dated 29.06.2021 passed by the learned Single Judge in

W.P.No.14432 of 2021.


     It has been argued before this Court by the appellant

that an ex parte interim order has been passed in the Writ

Petition suspending the layout sanctioned in favour of

respondent No.7 to the writ petition/appellant herein.

Learned counsel for the other side informed this Court

that an application for vacating the stay is also pending

before the learned Single Judge.

At this stage, learned counsel for the parties have fairly

stated before this Court that the learned Single Judge be

requested to decide the application for vacating the stay at an

early date, preferably, within thirty (30) days from today.

However, without going into the merits of the case, the

Writ Appeal stands disposed of with a request to the learned

Single Judge to decide the application for vacating the stay

within a period of thirty (30) days from today. The parties are

directed to appear before the learned Single Judge on

29.10.2021.

Office is directed to list the matter before the learned

Single Judge on 29.10.2021.

The miscellaneous petitions pending in this appeal, if

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

_____________________________ SATISH CHANDRA SHARMA, CJ

_________________________ A.RAJASHEKER REDDY, J

25.10.2021 ES