Mr. N. Kalyan Chakradhar Reddy vs Sandhya Constructions And ...
2022 Latest Caselaw 3614 Tel

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                    AND

  THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

                  WRIT APPEAL No.416 of 2022


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



      Heard     Mr.    Kishore      Rai,    learned       counsel    for   the

appellant.


      2.      Appellant is aggrieved by common order dated

06.04.2022      passed      by     the     learned      Single     Judge     in

W.P.No.6285 of 2021 filed by 1st respondent as the writ

petitioner.

3. Be it stated that the writ petition was disposed of

along with C.C.No.626 of 2021 filed by the appellant/4th

respondent.

4. After hearing the matter at some length, learned

counsel for the appellant submits that he would file a review

petition before the learned Single Judge in respect of the

additional grievance pertaining to the first item i.e.,

demolition of 1st floor and 2nd floor.

2 HCJ & SNJ W.A.No.416 of 2022

5. Be that as it may, without expressing any opinion

on merit, we grant liberty to the appellant to file the review

petition.

6. Writ Appeal is accordingly disposed of. However,

there shall be no order as to costs.

7. As a sequel, miscellaneous applications pending, if

any, in the Writ Appeal, shall stand closed.

_________________________ UJJAL BHUYAN, CJ

_________________________ SUREPALLI NANDA, J Date: 11.07.2022 KL