Telangana High Court
The Telangana State Wakf Board vs Smt. Duvvuriramaa Jyothi on 3 March, 2025
THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
AND
THE HON'BLE SMT. JUSTICE RENUKA YARA
WRIT APPEAL Nos.1035, 1036, 1037, 1038, 1050, 1052, 1054,
1065, 1067, 1094, 1095, 1096, 1101, 1102, 1104 of 2023;
86, 87, 98 and 107 of 2024
COMMON JUDGMENT:(Per the Hon'ble the Acting Chief Justice Sujoy Paul) Sri Farhan Azam Khan, learned Standing Counsel for Telangana State Wakf Board, appearing for the appellant, after arguing for sometime, seeks to withdraw these writ appeals with the liberty to the appellant to seek review of the impugned orders passed in the writ petitions.
2. Nobody appeared for the other side to oppose the same.
3. Accordingly, these writ appeals are dismissed as withdrawn with the liberty prayed for. It is made clear that this Court has not expressed any opinion on the merits and tenability of the case. No order as to costs. 2
Miscellaneous petitions pending, if any, shall stand closed.
_________________________ SUJOY PAUL, ACJ __________________________ RENUKA YARA, J 03.03.2025 sa/vs