Banoth Laxman vs The State Of Telangana,
2022 Latest Caselaw 1468 Tel

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



             WRIT APPEAL No.1233 of 2018

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


     The present writ appeal is arising out of an

interlocutory order dated 27.04.2018 passed by the learned

Single Judge in I.A.No.1 of 2018 in W.P.M.P.No.50945 of

2017 in W.P.No.41040 of 2017.

     The facts of the case reveal that the writ petition was

filed by the appellants/writ petitioners for issuance of a

direction to the respondents not to proceed ahead with the

construction of double bedroom houses and the learned

Single Judge has passed an order of status quo in respect

of Survey No.1447.

The aforesaid interim order is continuing since 2018.

Therefore, this Court is of the considered opinion that the

writ petition itself deserves to be heard at an early date.

Resultantly, without averting to the merits of the

case, the present writ appeal stands disposed of with a

request to the learned Single Judge to decide the writ

petition itself on merits at an early date.

Office is directed to list W.P.No.41040 of 2017 before

the learned Single Judge having roster on 28.03.2022, on

which date the parties shall appear before the learned

Single Judge.

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