G. C. ADINARAYANA REDDY Vs. V. SANTHOSH

JUDGEMENT

(1.) Though this appeal is listed regarding noncompliance of the office objections, learned counsel for appellants drew our attention to the impugned order dated 04/02/2021, which is an interim order directing the respondent - Assistant Commissioner to put the writ petitioner in possession of the land in question even when Annexure "A" has been assailed by the writ petitioner and the matter is yet to be adjudicated. He submitted that pursuant to the impugned order, notice has been issued to the appellants on 12/02/2021 and the impugned order has to be implemented as the learned single Judge has listed the writ petition on 23/02/2021, therefore, pending consideration of this appeal and pending consideration of the writ petition, interim/protective orders may be made.

(2.) Learned counsel for caveator respondent Nos.1 and 2 however supported the impugned order and contended that Annexure "A" has been issued contrary to law and facts and therefore, the learned single Judge has granted the directions impugned in this appeal and there is no merit in the appeal.

(3.) Having heard learned counsel for appellant, issue notice to the respondents.