Neelam Suresh vs The State Of Telangana And 4 Others
2022 Latest Caselaw 1714 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



               WRIT APPEAL No.120 of 2022

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


      The present writ appeal is arising out of an order

dated 28.12.2021 passed by the learned Single Judge in

W.P.No.27349 of 2022.

      The facts of the case reveal that the writ petition was

preferred    by     the      respondent          No.5/writ         petitioner

challenging the order dated 06.02.2021 passed by the

official respondents. Learned counsel for the

appellant/respondent No.5 has stated before this Court

that the writ petition was preferred on 07.10.2021

suppressing the subsequent order dated 03.07.2021,

which was again in between the same parties and the

learned Single Judge has directed implementation of the

order dated 06.02.2021, which was not in existence.

In the considered opinion of this Court, in all

fairness, the respondent No.5/writ petitioner should have

disclosed the subsequent order dated 03.07.2021.

Resultantly, the order passed by the learned Single

Judge is hereby set aside and the matter is remanded back

to the learned Single Judge and the respondent No.5/writ

petitioner is directed to bring the subsequent order dated

03.07.2021 also on record before the learned Single Judge.

Office is directed to list W.P.No.27349 of 2022 before

the learned Single Judge having roster on 11.04.2022, on

which date the parties shall appear before the learned

Single.

The writ appeal is accordingly allowed.

The miscellaneous applications pending, if any, shall

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

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

01.04.2022 vs