C. Srinivasa Chary vs Dhara Chennaiah
2022 Latest Caselaw 433 Tel

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



                  WRIT APPEAL No.226 of 2020

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


      The present writ appeal is arising out of an order dated

28.05.2020      passed        by    the     learned        Single      Judge   in

W.P.No.7247 of 2020.

      The contention of the appellant (respondent No.6 in the

writ petition) is that he was a party to the writ petition and

without issuing any notice the him, the writ petition has been

disposed of directing the District Collector, Nagarkurnool

District, to decide the representation of the writ petitioners.

This Court has carefully gone through the order passed

by the learned Single Judge and the learned Single Judge has

certainly observed that a notice be issued to the writ

petitioners or any other person claiming through them as well

as the appellant herein.

Learned counsel for the appellant is fair enough in

informing this Court that a notice was issued to the

appellant. Meaning thereby, after hearing the appellant also,

the District Collector will decide the representation of the writ

petitioners.

In the considered opinion of this Court, as the District

Collector is now hearing both the parties and shall be passing

appropriate orders in accordance with law, no further orders

are required to be passed in the present writ appeal.

However, it is made clear that the observations made by the

learned Single Judge will not come in the way of the District

Collector while deciding the matter on merits/while deciding

the representation.

The writ appeal is accordingly disposed of.

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

03.02.2022 vs