Ch.Madhu vs The Government Of Andhra Pradesh, ...
2022 Latest Caselaw 1469 Tel

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



             WRIT APPEAL No.1941 of 2017

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


      The present writ appeal is arising out of an interim

order dated 21.09.2015 passed by the learned Single Judge

in W.V.M.P.No.1451 of 2013 and W.P.M.P.No.5946 of 2013

in W.P.No.4764 of 2013.

     The facts of the case reveal that the writ petition was

filed by the respondent No.4/writ petitioner being aggrieved

in the matter of allotment of shop and fixation of rent and

the learned Single Judge has passed an interim order in

the year 2015 and now we are in the year 2022.

Resultantly, without averting to the merits of the

case, the 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.4764 of 2013 before

the learned Single Judge having roster on 29.03.2022 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