Honer Vivantis Flat Owners vs The State Of Telangana,
2023 Latest Caselaw 1959 Tel

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


                   WRIT APPEAL No.874 of 2023

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


       Mr. K.S.Murthy, learned Senior Counsel representing

Mr. P.Shashidhar Reddy, learned counsel for the appellant.

       Mr. T.Srikanth Reddy, learned Government Pleader

for Revenue for respondent No.1 and 3.

Mr. Botla Venkateswara Rao, learned counsel for

respondent No.5.

Mr. Katika Ravinder Reddy, learned counsel for

respondent No.6.

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

finally.

3. This intra court appeal has been filed against the

order dated 14.07.2023 passed by the learned Single Judge

in W.P.No.46608 of 2022 by which the learned Single

Judge has deferred the proceeding in the said writ petition

till disposal of W.P.No.913 of 2021.

4. Learned Senior Counsel for the appellant submits

that by an order dated 20.03.2023 passed in W.P.No.913 of

2021, the learned Single Judge has referred the matter to

the Division Bench. However, till today the matter has not

been listed. Learned Senior Counsel further submits that

the appellant be granted liberty to submit an appropriate

application before the learned Single Judge.

5. In view of the aforesaid submission, the writ appeal is

disposed of with the liberty to the appellant to move an

appropriate application before the learned Single Judge.

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 04.09.2023 vs