K.Sreedevi vs Y.Bikshapathi Yadav
2022 Latest Caselaw 72 Tel

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

                         W.A.No.10 of 2022

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


     The present writ appeal is arising out of an order dated

30.11.2021   passed         by     the      learned         Single       Judge   in

W.P.No.31207 of 2021.

     The undisputed facts of the case reveal that the writ

petition was preferred by the respondents No.1 to 4

herein/writ petitioners against the State and the appellant -

Smt. K. Sreedevi, and without issuing any notice to the

appellant and without hearing her, the order has been passed

permitting the writ petitioners to make an application for

deleting the name of the appellant from Dharani Portal.

In the considered opinion of this Court, as the appellant

herein was not heard in the matter, the order passed by the

learned Single Judge deserves to be set aside and is

accordingly set aside. The matter is remanded back to the

learned Single Judge with a request to hear the writ petition

afresh.

Registry is directed to list the writ petition before the

learned Single Judge on 14.02.2022 on which date the parties

shall appear before the learned Single Judge.

The writ appeal is accordingly allowed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

_________________________ SATISH CHANDRA SHARMA, CJ

________________________ ABHINAND KUMAR SHAVILI, J

06.01.2022 JSU