The District Collector vs Challa Anji Reddy
2023 Latest Caselaw 1319 Tel

  THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

AND

THE HON'BLE SRI JUSTICE N. TUKARAMJI

WRIT APPEAL No.211 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

Mr. B.S.Prasad, learned Advocate General has

informed the Court that necessary steps would be taken to

instruct learned Government Pleaders to appraise the

Courts when writ petitions are filed against State Officers

but without impleading the State, similarly when appeals

are filed by Officers without the State being one of the

appellants.

2. However, insofar this appeal is concerned,

learned Advocate General submits that appellants have

already filed a review petition before the learned Single

Judge for review of order dated 11.01.2023 passed in

W.P.No.39870 of 2022.

2 HCJ & NTRJ W.A.No.211 of 2023

3. That being the position and recording the

submissions made by the learned Advocate General, we

close the present writ appeal.

4. Writ Appeal is accordingly closed. However,

there shall be no order as to costs.

5. As a sequel, miscellaneous applications

pending, if any, in this Writ Appeal, shall stand closed.

_______________________ UJJAL BHUYAN, CJ

_______________________ N.TUKARAMJI, J Date: 17.03.2023 KL