The State Of Telangana vs Ch.Narayana Reddy
2022 Latest Caselaw 26 Tel

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


                         WRIT APPEAL No.294 of 2019

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


      The present writ appeal is arising out of order dated

01.08.2018 passed in I.A.No.1 of 2018 in W.P.No.26136 of 2018 by

which the learned Single Judge has directed the respondents

therein not to dispossess the petitioners therein unless

rehabilitation and resettlement entitlements are paid under Section

38 of Act 30 of 2013.

The fact remains that the main issue is still pending before

the leaned Single Judge and therefore, the interest of justice would

be sub-served by requesting the leaned Single Judge to decide the

matter on merits at an early date.

Resultantly, the writ appeal stands allowed and the order

dated 01.08.2018 passed by the leaned Single Judge is hereby set

aside and the leaned Single Judge is requested to decide the matter

at an early date.

Office is directed to list W.P.No.26136 of 2018 along with

other connected matters before the leaned Single Judge having the

roster on 24.01.2022.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J 03.01.2022 ES