Aruvela Shravan Kumar vs Syed Shujath Ali
2023 Latest Caselaw 3570 Tel

  THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND

THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

WRIT APPEAL No.195 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. G.Bheema Chary, learned counsel for the

appellant.

2. In this writ appeal, the appellant has assailed

the validity of the order dated 19.04.2022 passed by the

learned Single Judge in W.P.No.37158 of 2018, by which

the learned Single Judge has remitted the matter to Special

Tribunal to deal with the matter on merits.

3. Learned counsel for the appellant fairly submits

that in pursuance of the aforesaid order of remand, the

appellant has appeared before the Special Tribunal and

this writ appeal be disposed of with the direction to the

Special Tribunal to deal with the matter pending before it

expeditiously.

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4. In view of aforesaid submission, the Writ Appeal

is disposed of with the direction to Special Tribunal to

decide the matter in compliance of the directions issued by

the learned Single Judge within an outer limit of two (02)

months. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall

stand closed.

______________________________________ ALOK ARADHE, CJ

______________________________________ LAXMI NARAYANA ALISHETTY, J Date: 03.11.2023 KL