Sree Kuragayala Market Union ... vs The State Of Telangana
2023 Latest Caselaw 3461 Tel

          THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                            AND
            THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                              Writ Appeal No.419 of 2023
JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

        Heard Mr. R.Ranganathan, learned counsel for the appellant;

Mr. Pasham Krishna Reddy, learned Government Pleader for

Municipal Administration and Urban Development Department

for respondent No.1; Ms. Rajasri, learned counsel representing

Mr. M.Ram Mohan Reddy, learned Standing Counsel for

respondent No.2- Toopran Municipality; and Mr. Md.Abdul

Mateen Qureshi, learned Assistant Government Pleader for Home

representing respondent No.5.

2. With the consent of the parties, the matter is heard finally.

3. This intra court appeal is filed against the order

dated 17.02.2023, passed by a learned Single Judge, by which writ

petition viz., W.P.No.2921 of 2023 has been closed.

4. The facts giving rise to filing of this appeal briefly stated are

that the appellant-Association had submitted a representation ::2::

dated 06.01.2023 to the Municipal Commissioner, Toopran. The

aforesaid representation failed to evoke any response. Thereupon,

the appellant filed the aforesaid writ petition.

5. The aforesaid writ petition was disposed of in view of

submission made on behalf of respondent No.2- Toopran

Municipality that representation of the appellant has been

considered and the members of the appellant-Association have

been allotted shops in the newly constructed vegetable market.

6. However, the aforesaid aspect of the matter has been

disputed by the learned counsel for the appellant.

7. The representation dated 06.01.2023, submitted by the

appellant-Association has been decided by respondent No.2 by an

order dated 16.10.2023. Therefore, the Writ Appeal is disposed of

with liberty to the appellant-Association to challenge the order

dated 16.10.2023, in accordance with law. No costs.

8. In the meanwhile, for a period of two weeks, status quo as it

exists today shall be maintained by the parties.

::3::

9. It is made clear that this Court has not expressed any opinion

with regard to the merits of the claim of the parties.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 31.10.2023 LUR