Telangana High Court
Smt. Ruqia Fatima vs Cheguri Krishna, on 7 January, 2025
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SRI JUSTICE J.SREENIVAS RAO
WRIT APPEAL No.22 of 2025
JUDGMENT:(Per the Hon'ble the Chief Justice Alok Aradhe) Ms. Sagarika Loya, learned counsel for the appellants.
Mr. Rajesh Maddy, learned counsel for the respondent No.1.
Mr. Muralidhar Reddy Katram, learned Government Pleader Revenue (Stamps and Registration) for the respondents No.2 to 4.
2. This intra court appeal is filed against the order dated 09.07.2024 passed in W.P.No.16825 of 2024.
3. Admittedly, the appellants are not parties to the order which has been impugned in this intra court appeal. The aforesaid order, therefore, does not bind the appellants. 2
4. In view of law laid down by the Supreme Court in Shivdev Singh v. State of Punjab 1 as well as Division Bench of this Court in Palavalasa Padmanabham v. State of Andhra Pradesh 2, the appellants have the remedy of review available before the learned Single Judge.
5. Therefore, the writ appeal is disposed of with the liberty to the appellants to seek review of the order dated 09.07.2024 passed by the learned Single Judge.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ ALOK ARADHE, CJ ______________________________________ J.SREENIVAS RAO, J 07.01.2025 vs 1 AIR 1963 SC 1909 2 2003 (4) ALD 449 (DB)