Vaskula Devender vs Cherabuddi Kartikeya
2025 Latest Caselaw 824 Tel

Telangana High Court

Vaskula Devender vs Cherabuddi Kartikeya on 6 January, 2025

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
            THE HON'BLE SRI JUSTICE J.SREENIVAS RAO



                    WRIT APPEAL No.17 of 2025

JUDGMENT:

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

Mr. Dara Sreesailam, learned counsel for the

appellant appears through video conferencing.

Mr. P.Bhanu Prakash, learned counsel for the

respondent No.1.

Mr. Muralidhar Reddy Katram, learned Government

Pleader for Revenue, for the respondents No.2 to 5.

2. This intra court appeal is filed against the order

dated 22.07.2024 passed by the learned Single Judge by

which the writ petition preferred by the respondent No.1,

namely W.P.No.19393 of 2024, has been disposed of with a

direction to the District Collector, Hanamkonda District, to

decide the representation dated 04.07.2024 submitted by

the respondent No.1 after affording an opportunity of

hearing to the respondent No.1 and the appellant.

3. Learned counsel for the appellant submits that the

impugned order has been passed without issuing any

notice to the appellant. It is further submitted that the

respondent No.1 is guilty of suppression of material facts

and has not brought to the notice of the Court the previous

round of litigation pending between the parties. It is,

therefore, urged that the respondent No.1 is not entitled to

invoke the writ jurisdiction.

4. However, the aforesaid submission has been disputed

by the learned counsel for the respondent No.1 and it has

been contended that the respondent No.1 has not

suppressed any facts and has approached the Court with

clean hands.

5. Be that as it may, since the entitlement of the

respondent No.1 to seek the relief has been questioned by

the appellant, in the facts and circumstances of the case,

though the order passed by the learned Single Judge is

innocuous, we set aside the same and request the learned

Single Judge to hear the parties and to decide the writ

petition afresh.

6. Accordingly, the appeal is disposed of.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ J.SREENIVAS RAO, J

06.01.2025

Note: Issue C.C today.

B/o.

vs