Y.Balamani vs State Of Telangana And 4 Others
2022 Latest Caselaw 3685 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE MRS. JUSTICE SUREPALLI NANDA
                                   W.A.No. 439 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

         Heard Mr. K.Anantha Rao, learned counsel for the appellant,

and Ms. G.Jyothi Kiran, learned Government Pleader for

Panchayat Raj.


2.       Grievance of the appellant is that she was not made a party

to the related writ petition being W.P.No.16706 of 2022, which was

allowed vide order dated 04.04.2022 by setting aside order

dated 16.03.2022 passed by respondent No.2, whereby the writ

petitioner (respondent No.5 herein) was suspended from the post

of Sarpanch, Oddepalli Gram Panchayat.

3. We feel that if the appellant has any grievance, it would be

appropriate if she files a review petition before the learned Single

Judge.

4. With the liberty as above, Writ Appeal is disposed of. No

costs.

::2::

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ UJJAL BHUYAN, CJ

_____________________ SUREPALLI NANDA, J Date: 13.07.2022 LUR