M/S Vasathi Housing Limited vs Smt K Bharathi
2021 Latest Caselaw 2977 Tel

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



                 WRIT APPEAL No.482 of 2021


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




     The present writ appeal is arising out of an ex parte

interim order dated 20.07.2021 passed in W.P.No.16545

of 2021.


     The learned Single Judge has passed the ex parte

order directing the official respondents therein not to

issue the No Objection Certificate/Occupancy Right

Certificate in favour of the appellant.

Undisputedly, as stated by the learned counsel for

the appellant, no application for vacating the stay order

has been filed and, therefore, he prays for grant of liberty

to file an appropriate application for vacating the stay

order in the matter enabling the learned Single Judge to

pass appropriate orders on merits.

The writ appeal stands disposed of with a liberty to

the appellant to file an application for vacating the stay

order and the learned Single Judge is requested to pass

appropriate orders within a period of thirty days from

today, after hearing both the parties.

The miscellaneous applications 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 vs