The Superintending Engineer/ Member ... vs M Srikanth
2025 Latest Caselaw 979 Tel

Telangana High Court

The Superintending Engineer/ Member ... vs M Srikanth on 9 January, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

             THE HONOURABLE SRI JUSTICE SUJOY PAUL

                                  AND

              THE HON'BLE Dr. JUSTICE G. RADHA RANI

                WRIT APPEAL Nos.420 & 510 of 2021

COMMON JUDGMENT (per Hon'ble SP,J)


           Sri G. Madhusudhan Reddy, learned counsel for the

appellants in W.A.No.420 of 2021, Sri S. Rahul Reddy, learned

Special Government Pleader attached to the office of the learned

Additional Advocate General, for the respondent(s) in W.A.No.420 of

2021 and for the appellants in W.A.No.510 of 2021 and

Sri M. Ramgopal Rao, learned counsel for respondent in

W.A.No.510 of 2021.

2. Regard being had to the similitude of the questions

involved, on the joint request of learned counsel for the parties,

matters were finally heard.

3. During the course of hearing, learned counsel for the

parties reached to a consensus. It is agreed that in W.P.No.4164 of

2019, while filing counter, respondent No.1 in paragraph Nos.10

and 12 placed heavy reliance on memo dated 14.05.2010, to bolster

the submission that the said memo was never considered in the

previous round of litigation and in the light of said memo, the

appellants claim is barred by limitation. Since this point has not

been considered, it is agreed that impugned orders in both the

appeals may be set aside and the matter may be restored in the file

of the Writ Court by giving liberty to the parties to file relevant legal

provisions etc. The Writ Court may be requested to decide the

matter afresh after hearing the parties.

4. In view of consensus arrived at, the impugned order dated

12.08.2021 in W.A.No.420 of 2021 is set aside and the common

order dated 01.07.2021 in W.A.No.510 of 2021 is set aside to the

extent of W.P.No.4164 of 2019. Liberty as prayed for is given to the

parties to file relevant legal provisions before the Writ Court. The

Writ Court is requested to re-hear the parties and decide the

matters expeditiously, preferably within sixty days from today. The

parties are at liberty to raise all possible grounds.

5. Accordingly, the Writ Appeals are disposed of without

expressing any opinion on the merits of the cases. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

________________ SUJOY PAUL, J

_______________________ Dr. G. RADHARANI, J

Date: 09.01.2025 Myk/Tsr