Telangana State Road Transport ... vs T. Venkateswarlu
2021 Latest Caselaw 3073 Tel

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


                   WRIT APPEAL No.113 of 2020


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


      The present writ appeal is arising out of the interim order

dated 27.03.2019 passed by the learned Single Judge in I.A.No.1 of

2019 in W.P.No.6294 of 2019.

      Learned counsel for the appellants has stated before this

court that on identical issue, which was relating to payment of

GST to the contractors, large number of writ appeals, namely

W.A.No.710 of 2019 and batch, arising out of similar order were

preferred before this court and an order dated 09.03.2021 was

passed by the Division Bench directing the learned Single Judge to

decide the matter on merits.          He has stated that the matter is

required to be decided on merits.

      Paragraphs 4 and 5 of the order dated 09.03.2021 passed by

the Division Bench in W.A.No.710 of 2019 and batch reads as

under:-

      "4.    Learned counsel for the parties agree that instead of
      pressing the present appeals or the vacate stay applications
      moved by the appellants and still pending in the writ petitions, it
      would be appropriate if the writ petitions are taken up for final
      hearing and disposal. They state that as the fact situation in all
      the matters is almost similar they shall jointly request the learned
      Single Judge to treat W.P.No.14585 of 2019 (subject matter of
      W.A.No.710 of 2019), as the lead matter for purposes of
      arguments.

      5.     Accordingly, with the consent of the parties, the present
      appeals are disposed of along with the pending applications, if
      any, while confirming the interim orders passed in the appeals,
      the parties shall appear before the learned Single Judge in the
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       pending writ petitions on 25.03.2021, for an actual date to be
       fixed for arguments."


      In the light of the aforesaid, no further orders are required to

be passed in the present writ appeal. Learned Single Judge is

requested to decide the present writ petition also along with other

connected matters i.e., W.P.No.14585 of 2019 and batch.

      With the aforesaid, the writ appeal stands disposed of.

      The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.


                                        ___________________________
                                         SATISH CHANDRA SHARMA, CJ




                                        ___________________________
                                            A.RAJASHEKER REDDY, J
28.10.2021

JSU