Samala Bal Reddy, Secunderabad vs V.Muthyam, Secunderabad And 13 ...
2023 Latest Caselaw 3374 Tel

      THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                                 AND

      THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

                  WRIT APPEAL No.1199 of 2016


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


      Mr. Srinivas Kapatia, learned counsel for the appellant.


      2.    This intra Court appeal is filed against the common

order dated 10.06.2016 passed in W.P.No.21627 of 2007 by which

the writ petition preferred by respondent No.1 has been allowed

and the order dated 10.07.2007 passed by the Joint Collector has

been set aside.

3. Against W.P.No.21627 of 2008, 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.

::2::

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 Date: 20.10.2023 KL