Telangana High Court
Anuradha vs The State Of Telangana on 21 January, 2025
Author: G.Radha Rani
Bench: G.Radha Rani
THE HONOURABLE SRI JUSTICE SUJOY PAUL
AND
THE HON'BLE Dr. JUSTICE G. RADHA RANI
WRIT APPEAL No.75 of 2025
JUDGMENT (per Hon'ble Sri Justice Sujoy Paul)
None for the appellants.
2. Sri G. Veera Swamy, learned Government Pleader for General Administration Department, Sri E. Poornachander Rao, learned Government Pleader for Forest, Sri Muralidhar Reddy Katram, learned Government Pleader for Revenue, Sri E. Venkata Reddy, learned Government Pleader for Municipal Administration and Urban Development and Sri Mahesh Raje, learned Government Pleader for Home.
3. Learned Government Pleaders appearing for the respondents, inform that against the common order dated 05.01.2024 passed in W.P.Nos.221 and 259 of 2024, appeals in W.A.Nos.1342 and 1450 of 2024 were filed, which came to be dismissed on 29.11.2024 and 02.01.2025 respectively.
4. A perusal of order passed in W.A.No.1342 of 2024 shows that it was arising out of common order dated 05.01.2024 passed in WP.No.220 of 2024 and batch by learned Single Judge and the said appeal is dismissed. The same common order is subject matter 2 of challenge in the present Writ Appeal also. Thus, this appeal must receive the same fate.
5. In view of order passed in W.A.No.1342 of 2024 and similarly, another W.A.No.1384 of 2024 filed against the common order passed in WP.No.223 of 2024 which was also dismissed, this Appeal is also dismissed. No order as to costs.
Interlocutory applications, if any pending, shall also stand closed.
________________ SUJOY PAUL, J _______________________ Dr. G. RADHARANI, J Date: 21.01.2025 Myk/Tsr