T. Madhava Reddy, Secunderabad ... vs The Joint Collector, Rr District ...
2023 Latest Caselaw 3345 Tel

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


                   WRIT APPEAL No.798 of 2016

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


       Mr. G.Raghupathi Reddy, learned counsel for the

appellants.

       Mr. T.Srikanth Reddy, learned Government Pleader

for Revenue for respondents No.1 and 2.

Mr. V.V.Ramana, learned counsel for respondent

No.12.

2. This intra Court appeal is filed against the common

order dated 10.06.2016 passed in W.P.No.21873 of 2007

by which the writ petition preferred by respondents No.11

and 12 has been allowed and the order dated 10.07.2007

passed by the Joint Collector has been set aside.

3. By the aforesaid common order, W.P.No.21627 of

2008 has also been decided by the learned Single Judge,

against which W.A.No.796 of 2016 has been preferred.

4. This Court, by a detailed judgment dated 18.10.2023,

has set aside the order passed by the Joint Collector dated

10.07.2007 and has remitted the matter to the Joint

Collector for a fresh decision in accordance with law.

5. Therefore, for the reasons assigned in the judgment

dated 18.10.2023 passed in W.A.No.796 of 2016, this writ

appeal is also disposed of in terms of the aforesaid

judgment.

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

19.10.2023 vs