M/S. Industrial Oil Purification Pvt. ... vs M/S. Asian Tubes Ltd
2025 Latest Caselaw 2006 Tel

Telangana High Court

M/S. Industrial Oil Purification Pvt. ... vs M/S. Asian Tubes Ltd on 11 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

               WRIT APPEAL Nos.181 & 182 of 2025

COMMON JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):


          Sri H. Venugopal, learned Senior Counsel represents

Sri Vijay Kumar Panuganti, learned counsel for the appellant;

Ms. Pratusha Boppana, learned counsel for respondent No.1 in

W.A.No.181 of 2025; Sri Srikanth Hariharan, learned counsel

represents Sri V. Hariharan, learned counsel for respondent Nos.1

to 5 in W.A.No.182 of 2025; Sri Muralidhar Reddy Katram, learned

Government Pleader for Revenue, for the respondent(s)-Revenue

Department.

2. This Intra-Court appeal takes exception to the common

order dated 06.12.2024 passed by the learned Single Judge in

W.P.No.9522 & 9876 of 2014.

3. Admittedly, the challenge mounted in the writ petitions is

to the order dated 07.03.2014. The said order was set aside by the

Additional Collector, Ranga Reddy District on 14.08.2020 and the

matter was remitted back to the concerned authority to decide it

afresh.

4. Learned Senior Counsel for the appellant submits that

during the pendency of the writ petitions, there existed an order of

status quo and therefore, order dated 14.08.2020 could not have

been passed. However, he subsequently abandoned this prayer

and urged that a time limit may be fixed to the authority, before

whom the matter was remanded, to decide the matter within

stipulated time.

5. The other side raised objection.

6. Before the writ court, the order dated 07.03.2014 was

subject matter of challenge which was set aside by order dated

14.08.2020. If the appellant is aggrieved by the order dated

14.08.2020, he can challenge it in appropriate fresh proceedings.

If there is any delay in deciding the matter on remand, for that

purpose also, he may file appropriate fresh proceedings. There is

no occasion for the Division Bench to enter into that arena when

order dated 14.08.2020 or proceedings passed thereupon were not

subject matter of challenge and adjudication before learned Single

Judge.

7. With aforesaid, these Writ Appeals are disposed of. No

costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 11.02.2025 Myk/Tsr