Telangana High Court
M/S.R.K. Boards And Panels vs The Government Of Andhra Pradesh, Rep. ... on 1 February, 2023
THE HON'BLE THE ACTING CHIEF JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION Nos.4196 and 7408 of 2009
COMMON ORDER:(Per the Hon'ble The Acting Chief Justice Ramesh Ranganathan) By an order of this Court dated 03.03.2009, status quo was directed to be maintained with regards Hyderabad Economic City Project. A counter affidavit is filed by the Special Chief Secretary to Government, Revenue Department, State of Telangana stating that the said lands were part of the lands earmarked for the Hyderabad Economic City undertaken by RAK Investment Authority; due to non-performance, the MoU and allotment of RAKIA was cancelled by the APIIC (now TSIIC); and TSIIC now intends to use the land for other industrial activity.
As the MoU and allotment to RAK Investment Authority, for the purpose of Hyderabad Economic City Project, has been cancelled, the cause in the writ petitions does not survive necessitating any further adjudication by this Court. Suffice it to make it clear that this order shall not preclude the petitioner, if they so choose, from questioning the action of the respondents as and when the subject land is put to any other use.
The Writ Petitions stand disposed of accordingly. The miscellaneous petitions pending, if any, shall also stand disposed of. There shall be no order as to costs.
_________________________________ (RAMESH RANGANATHAN, ACJ) _____________________________ (U.DURGA PRASAD RAO, J) 26th August 2016 JSU THE HON'BLE THE ACTING CHIEF JUSTICE RAMESH RANGANATHAN AND THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION Nos.4196 and 7408 of 2009 Date: 26.08.2016 JSU