A Ram Mohan Yadav, Hyderabad vs Secy., A.P.H.B., Hyderabad 3 ...
2022 Latest Caselaw 1438 Tel

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

  WRIT APPEAL Nos.399, 425 & 426 of 2012 and 1380 of 2011


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



      Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being decided

by a common order.

      The facts of W.A.No.425 of 2012 are reproduced as under:

      The facts of the case reveal that the appellant before this

Court was allotted a shop by the A.P. Housing Board and he

came up before this Court being aggrieved by notice/order dated

03.01.2011

issued under the provisions of A.P. Housing Board

(Shops) Rental Regulations, 1975.

Learned counsel for the appellant has also informed this

Court that pursuant to the notice issued in the matter, the

appellant was evicted and the eviction was subjected to judicial

scrutiny before the learned Single Judge and the learned Single

Judge has dismissed the writ petition. He has fairly stated

before this Court that there is a remedy under Section 55(4) of

the A.P. Housing Board Act and a liberty be granted to prefer an

appeal in accordance with law before the Chief Judge, City Civil

Court.

In the light of the aforesaid, the present writ appeals

stand disposed of with a liberty to prefer an appeal.

Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J 23.03.2022 ES