Rama Melkote vs The State Of Andhra Pradesh
2022 Latest Caselaw 30 Tel

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


               PUBLIC INTEREST LITIGATION No.36 of 2013

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




           The present public interest litigation has been filed by

the petitioners stating that in the State of Telangana the State

Government is not implementing the ICDA Scheme keeping in

view the judgment delivered by the Hon'ble Supreme Court in

the case of People's Union for Civil Liberties vs. Union of

India and others1.

           Learned counsel has drawn the attention of this Court

towards the various orders passed from time to time and was

fair enough in stating before this Court that the State be

directed to comply with the directions given by the Hon'ble

Supreme Court in the matter from time to time.

           Learned counsel for the State Government has assured

this Court that they will be following the directions issued by

the Hon'ble Supreme Court in the matter.

           Resultantly, without averting to the merits of the case,

the respondent/State Government is directed to ensure that

the directions issued by the Hon'ble Supreme Court in the

case of People's Union for Civil Liberties (supra), if the

same has not been complied with so far, will be followed

positively within a period of two months from today.

W.P.(C).No.196 of 2001, dt. 22.04.2009

With the aforesaid, the public interest litigation stands

disposed of.

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