University View Colongy Owners ... vs Rotex Petrochem Pvt. Ltd.
2022 Latest Caselaw 2606 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
       THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                   W.A.No. 1006 of 2018
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The appellant before this Court, University View Colony

Owners Welfare Association, has filed the present appeal being

aggrieved by the interim order dated 04.05.2018, granted by the

learned Single Judge, in W.P.No.17430 of 2018 by which, the

learned Single Judge has directed the parties to maintain status quo.

        The interim order was granted in the year 2018. We are in

the year 2022 and the interim order is still continuing.

        The facts of the case reveal that the writ petition was filed by

the writ petitioner, who is respondent No.1 in the present appeal,

being aggrieved by the steps initiated by the Deputy Commissioner,

Town Planning Section, in allegedly evicting the writ petitioner

from House Nos.6-9-15/150 & 6-9-15/150/1, University View

Colony, Rajendra Nagar Hyderabad, and a status quo order has been

passed on 04.05.2018.

::2::

In the considered opinion of this Court, once the order has

continued for the last four years, the writ petition itself deserves to

be decided at an early date.

Resultantly, the parties are directed to appear before the

learned Single Judge having the roster on 27.06.2022. The learned

Single Judge is requested to decide the matter at an early date.

With the aforesaid, the writ appeal stands disposed of. No

costs.

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

closed.

______________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J Date: 10-06-2022 LUR