Smt Vishni Bai Harwani, vs Vorla Seetha Ram Reddy And 111 ...
2022 Latest Caselaw 564 Tel

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


                   WRIT APPEAL No.810 of 2019

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




     The present writ appeal is arising out of order dated

01.05.2011

passed in W.P.No.16546 of 2005 by the learned

Single Judge.

The writ petition was preferred by five petitioners.

Against the order passed in the writ petition, which is

impugned in the present writ appeal, two writ petitioners

have preferred W.A.No.898 of 2018. Now the present writ

appeal has been filed by one Smt. Vishni Bai Harwani.

W.A.No.898 of 2018 was dismissed by a detailed order dated

18.06.2021. A review application vide I.A.No.1 of 2021 was

also preferred in W.A.No.898 of 2018 and the same has also

been dismissed by this Court on 24.01.2022.

In the light of the aforesaid, no further orders are

required to be passed in the present writ appeal.

The present appellant is claiming title through late

Kishna Swamy, who was one of the writ petitioners. As the

claim of the predecessor-in-title itself has been negated by the

learned Single Judge as well as by this Court, no right

accrues in favour of the present appellant. This Court does

not find any reason to interfere with the order passed by the

learned Single Judge and the admission is declined.

Accordingly, the writ appeal is dismissed.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J 10.02.2022 ES