Sudhalcar Gupta And Anothers vs Singidi Ram Reddy
2022 Latest Caselaw 3285 Tel

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                              AND

  THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

                  I.A.Nos.1, 2 & 3 of 2022
                           in/and
                WRIT APPEAL No.413 of 2022


COMMON JUDGMENT:         (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard learned counsel for the parties.


     2.    This appeal has been preferred against the order

dated 28.01.2022 passed by the learned Single Judge in

W.P.No.4163 of 2022 with the grievance that appellants were

not made respondents in the writ petition though they are

affected by the order dated 28.01.2022. Therefore, leave has

been sought for to file writ appeal.

3. Without expressing any opinion on merits, we

grant liberty to the appellants to file review petition before the

learned Single Judge after seeking leave.

4. With the liberty as above, I.A.Nos.1, 2 & 3 of 2022

and the Writ Appeal are dismissed.

2 HCJ & SNJ W.A.No.413 of 2022

5. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

_________________________ UJJAL BHUYAN, CJ

_________________________ SUREPALLI NANDA, J

Date: 01.07.2022 KL