SHEELAM SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ appeal is filed challenging the order dated 28-07-2020, passed by a learned Single Judge in W.P.No. 9877 of 2020, whereby the learned Single Judge has dismissed the writ petition with exemplary costs of Rs.1 lakh payable by the appellant.

(2.) At the hearing of the writ appeal, the learned counsel for the appellant informed this Court that the exemplary costs have been imposed on his client on the basis of a report submitted by the Secretary, DLSA, Nalgonda, before the learned Single Judge. The learned counsel further submitted that, before passing the impugned order, a copy of the said report was not furnished to the appellant. In those circumstances, this Court directed that the record of W.P.No.9877 of 2020 be tagged on to the present appeal.

(3.) After perusing the record, it is found that a confidential report has been filed by the Secretary, DLSA, Nalgonda, and the learned Single Judge has relied upon the findings recorded therein while passing the impugned order, but however, without furnishing a copy of the said report to the appellant.