MOGARPATHI CHIRANJEEVI RAO Vs. ERAPA MUKKAYA

JUDGEMENT

(1.) Heard Mr. P.R.K. Amarendra Kumar, learned counsel for the appellant. Also heard Mr. K.V.J.N. Pundareekakshudu, learned counsel for respondent Nos.1 to 3/writ petitioners, and Mr. T.N.M. Ranga Rao, learned Government Pleader for Social Welfare appearing for respondent Nos.4 to 8.

(2.) Aggrieved by extension of interim order dtd. 22/2/2021 in W.P.No.3987 of 2021 from time to time, the appellant, who is respondent No.6 in the said writ petition, has filed the present appeal.

(3.) It is submitted by Mr. P.R.K. Amarendra Kumar, learned counsel for the appellant, that though the appellant had filed an application, registered as I.A.No.3 of 2021 in W.P.No.3987 of 2021, seeking vacation of the interim order dtd. 22/2/2021, on 4/3/2021, the same has not been disposed of till now and the interim order is being extended from time to time. He has also pointed out that on 29/7/2021, while adjourning the case to 12/8/2021, the learned single Judge had observed that if counter-affidavit of the official respondents was not filed by the next date fixed, the matter would be heard and decided on the basis of the materials available on record and despite such observation, the respondent Nos.1 to 4 had not filed counter-affidavit.