The Greater Hyderabad Municipal ... vs P.Rukkamma
2023 Latest Caselaw 3289 Tel

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
         THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR


                  WRIT APPEAL No.1006 of 2023

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


       Mr. Ch.Jaya Krishna, learned counsel representing

Mr. K.Ravinder Reddy, learned counsel for the appellants.


       Mr.      P.Venu         Gopal,       learned         Senior   Counsel

representing         Ms.      G.Sampada,          learned       counsel   for

respondents No.1 to 6.

2. This intra Court appeal has been filed against an

interim order dated 26.04.2023 passed by the learned

Single Judge in W.P.No.27348 of 2016 by which the writ

petitioners have been permitted to occupy the subject

premises and a direction has been issued to the Greater

Hyderabad Municipal Corporation to provide the basic

amenities.

3. We have heard learned counsel for the parties.

4. The basis for grant of the interim order dated

26.04.2023 is the order of stay dated 23.06.2017 passed in

W.P.No.20621 of 2017 by which the order of cancellation of

building permission has been suspended.

5. After arguing the matter to some extent, learned

counsel for the appellants submits that he be granted

liberty to seek vacation of the interim order dated

23.06.2017 passed in W.P.No.20621 of 2017 and thereafter

be granted liberty to seek modification of the interim order

dated 26.04.2023.

6. In view of the aforesaid as well as taking into account

the fact that the order dated 26.04.2023 has already been

upheld by a Division Bench of this Court in W.A.No.559 of

2023, dated 06.06.2023, the writ appeal is disposed of in

terms of the liberty as prayed for.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ N.V.SHRAVAN KUMAR, J 17.10.2023 vs