M/S.Ayodhyanagar Mutually Aided ... vs The State Of Telangana
2022 Latest Caselaw 1623 Tel

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

                     WRIT APPEAL No.1926 OF 2017

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

        The present writ appeal is arising out of the order dated

21.11.2017          passed        by     the      learned       Single      Judge   in

W.P.No.39170 of 2017.

        The facts of the case reveal that the writ petitioners came

up before the learned Single Judge with a prayer that they had

made       an      application         dated       28.01.2015          in   terms   of

G.O.Ms.No.59 dated 30.12.2014 and in spite of the fact that

they are fulfilling all the terms and conditions of G.O.Ms.No.59

dated 30.12.2014, their application is not being decided by the

authorities.       The learned Single Judge while disposing of the

writ    petition      has     simply       directed      the     authorities    under

G.O.Ms.No.59 dated 30.12.2014 to consider the petitioners'

application for regularisation dated 28.01.2015 and to pass

appropriate        order      within      two     months         and     the   revenue

authorities and the GHMC have been directed not to interfere

with the possession and enjoyment of the writ petitioners of the

subject property. The present writ appeal has been filed by M/s.

Ayodhyanagar Mutually Aided Co-operative Housing Society
                                  2




Limited and its contention is that it has been deliberately not

impleaded as a respondent in the writ petition and it also has a

right to be heard in the matter, in case a final order is passed in

the matter.

Resultantly, without adverting to the merits of the case,

the writ appeal stands disposed of with a direction to the

authorities to grant an opportunity of hearing to the present

appellant also while passing a final order in terms of

G.O.Ms.No.59 dated 30.12.2014 in respect of the writ

petitioners' application dated 28.01.2015. The exercise of

passing final order be concluded within a period of three

months from the date of receipt of a certified copy of this order.

The interim order granted by this Court shall continue till a

final order is passed by the authorities.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

30.03.2022 JSU