The State Of Telangana vs Nayanth M.Savani
2022 Latest Caselaw 1460 Tel

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



                       WRIT APPEAL No.1290 of 2018

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


          The present writ appeal is arising out of an order dated

20.12.2017             passed       by     the     learned      Single       Judge    in

W.P.No.15646 of 2017.

          The facts of the case reveal that the respondents No.1 and

2/writ petitioners came up before this Court challenging the

order dated 01.04.2017 passed by the Joint Collector,

Hyderabad District, rejecting No Objection Certificate to the

respondents No.1 and 2/writ petitioners for obtaining

construction permission from the Greater Hyderabad Municipal

Corporation (GHMC). When the matter came up for hearing, the

learned counsel for the respondents No.1 and 2/writ petitioners

brought to the notice of the learned Single Judge that the issue

involved in the writ petition stood concluded on account of the

judgment delivered in the case of Hyderabad Potteries Pvt.

Ltd. v. Collector, Hyderabad District and another1. The

learned Government Advocate appearing in the matter did not

2001 (3) ALD 600

dispute the aforesaid factum and in those circumstances, the

writ petition was allowed.

Today also the learned Government Advocate has not

disputed the judgment delivered in the case of Hyderabad

Potteries Pvt. Ltd. (supra).

Therefore, as it was a consent order based upon the

earlier order passed by this Court, this Court does not find any

reason to interfere with the order passed by the learned Single

Judge.

The writ appeal is accordingly dismissed.

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

24.03.2022 vs