Heera Islamic English Medium ... vs The State Of Telangana, Rep. By ...
2022 Latest Caselaw 1632 Tel

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



                WRIT APPEAL No.1819 of 2017

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


     The present writ appeal is arising out of an order

dated 19.09.2017 passed by the learned Single Judge in

W.P.No.32038 of 2017.

     The facts of the case reveal that the writ petition was

preferred being aggrieved by the order dated 04.09.2017

directing the appellants/writ petitioners to shift their

school and the appellants/writ petitioners came up before

this Court stating that they have submitted an application

under     the       Building         Regularisation            Scheme        for

regularisation of the unauthorised construction.                             The

learned Single Judge has declined to interfere with the

order passed by the District Educational Officer on the

ground that safety of children, who are studying in the

school,   is    involved       in    the     matter.          However,       the

respondents were directed to consider the grievance of the

appellants/writ petitioners for granting them some

reasonable time to shift the school from the premises in

question.

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

30.03.2022 vs