Nagabelli Lakshmi Narsaiah, vs Executive Officer,
2022 Latest Caselaw 906 Tel

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

                       WRIT APPEAL No.295 of 2010

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

        The present writ appeal is arising out of the order dated

23.02.2010 passed by the learned Single Judge in W.P.No.1052

of 1998.

        In the present case, a show cause notice was issued by

the respondent No.1/Executive Officer, Mallikarjuna Swami

Vari Devasthanam, Inavolu, Warangal District on 03.12.1997

and a reply was also filed by the appellant on 23.12.1997. The

learned Single Judge has disposed of the writ petition directing

the respondent No.1 to proceed ahead in accordance with law.

No final order has been passed in the matter till date.

Sri S. Rahul Reddy, learned counsel appearing for the

appellant, has argued before this Court that the Executive

Officer was not competent to issue any show cause notice.

The fact remains that we are in the year 2022 and no

such final order has been passed in the matter. Therefore, in

case any final order is passed in the matter, the appellant shall

be free to raise all possible grounds, including the grounds

raised in the present writ appeal, by challenging the aforesaid

order.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

24.02.2022 JSU