Chenimilla Jagdeeswar vs B. Raghavendar
2022 Latest Caselaw 1402 Tel

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



               WRIT APPEAL No.266 of 2018

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


      The present writ appeal is arising out of an order

dated 16.11.2017 passed by the learned Single Judge

in W.P.No.38589 of 2017.

      The facts of the case reveal that the writ petition

was preferred by the respondents No.1 and 2/writ

petitioners stating that they have submitted a

representation dated 06.10.2017 and the same is not

being decided by the Station House Officer, Tandur

Police Station. The learned Single Judge has disposed

of the writ petition by simply giving a liberty to the

respondents No.1 and 2/writ petitioners to re-submit

the representation dated 06.10.2017 and the

respondent No.2 in the writ petition has been directed

to decide the same in accordance with law.

This Court does not find any reason to interfere

with the order passed by the learned Single Judge,

which is of the year 2017.

The writ appeal is accordingly dismissed.

However, it is made clear that before passing any

order, the respondent No.2 in the writ petition shall

also hear the present appellants in the matter.

The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

22.03.2022 vs