Paranda Jangaiah And 15 Others vs The State Of Telangana And 3 Others
2022 Latest Caselaw 959 Tel

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

                       WRIT APPEAL No.75 of 2022

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




         The present writ appeal is arising out of interlocutory

order     dated     23.01.2020             passed         in     I.A.No.1     of   2018   in

W.P.M.P.No.53471 of 2017 in W.P.No.43116 of 2017 and the

same reads as under:

                 "Counter affidavit along with the vacate stay petition is
         filed on 30.01.2018, however, the learned counsel for the
         petitioner seeks time to file reply. Prima facie, the names of the
         petitioners are not reflected in revenue records from the year
         1977-78 onwards and same is recorded as 'Kancha Sarkari'.

                 Learned Government Pleader for revenue submits that
         on one hand petitioners are pressing for contempt case and on
         the other hand, they are seeking adjournment in the vacate stay
         petition.

                 The request of the learned counsel for the petitioners
         seeking adjournment for filing reply in the vacate stay petition,
         is refused, as vacate stay petition is filed on 30.01.2018.

                ln view of above facts and circumstances, the interim
         order granted is vacated."



         The order reveals that the vacate stay application was

filed on 30.01.2018 and no reply was filed in the matter and the

learned counsel was seeking time in the matter. Leaned Single

Judge, after assigning the reason, has vacated the interim

order.
                                   2




         This Court does not find any reason to interfere with the

order passed by the leaned Single Judge.       Accordingly, the writ

appeal stands dismissed. However, the leaned Single Judge is

requested to decide the writ petition itself on merits at an early

date.

         Office is directed to list W.P.No.43116 of 2017 before the

leaned Single Judge on 07.03.2022.

         Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                      ________________________
                                      SATISH CHANDRA SHARMA, CJ




                                       _______________________
                                       ABHINAND KUMAR SHAVILI, J
02.03.2022

ES/SVL