Telangana High Court
S.Vishnavi vs Sri Lakshmi Narasimha Swamy Vari ... on 25 July, 2022
Author: B. Vijaysen Reddy
Bench: B.Vijaysen Reddy
THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY
WRIT PETITION No.26664 of 2022
ORDER:
Heard learned counsel for the petitioner and the learned Standing Counsel for respondent-Devasthanam and perused the material available on record.
2. This writ petition is filed seeking a direction to the respondents to permit the petitioner to collect papers, computer/hard disc belongs to the petitioner which are lying in the office situated at Yadadri-Kalyana Mandapam, Barkatpura.
3. The learned Standing Counsel for Respondent-Devasthanam submits that pursuant to the representation submitted by the petitioner, the respondents have taken decision vide proceedings dated 23.7.2022 to deliver back the computer and hard disc of the petitioner. However, the learned Standing Counsel submits that dues amounting to Rs.31,57,500/- are payable by the petitioner towards lease amount and direction be issued to the petitioner to pay such amount.
4. The learned counsel for the petitioner submits that there is a dispute with regard to quantum of amount mentioned in the impugned proceedings and the dues are not admitted by the petitioner. Hence it may be left open to the parties to avail appropriate legal remedy regarding the alleged dues.
5. The writ petition is filed for handing over papers, computer and hard disc. This Court cannot give directions to the petitioner to pay the rental arrears/dues, which moreover are disputed. As the respondent has agreed to return back the computer and hard disc, no further orders are necessary to be passed in this writ petition.
6. In the circumstances, the writ petition is disposed of, directing the respondents to return back the papers, computer and hard disc of the petitioner, which were left in the office of Yadadri-Kalyana Mandapam, Barkatpura to the petitioner forthwith. The learned Standing Counsel for Respondent-Devasthanam orally undertakes to inform the respondent- Devasthanam to deliver back the papers, computer and hard disc to the petitioner without insisting for physical copy of this order. The miscellaneous applications, if any, shall stand closed. There shall be no order as to costs.
______________________ B. VIJAYSEN REDDY, J Date: 25.7.2022 Note:
Issue C.C. today. (b/o) DA THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY WRIT PETITION No.26664 of 2022 25.7.2022 DA