Sri Mohd. Imtiazuddin And Another vs State Of Telangana And Another
2021 Latest Caselaw 1179 Tel

Item No.27



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                  AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
               W.A.No.201 of 2020 & W.P.No.536 of 2020

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

After addressing arguments for some time, Mr. K.G.Krishna

Murthy, learned Senior Counsel appearing for the appellants/writ

petitioners states that instead of pressing the present appeal, the

appellants/writ petitioners may be permitted to withdraw the same and

amend the plaint in O.S.No.79 of 2018 (instituted by them in respect

of the same property) pending in the court of the learned Additional

Junior Civil Judge-cum-XVII Metropolitan Magistrate, Cyberabad by

impleading the Hyderabad Metropolitan Development Authority as a

co-defendant in the said suit, which is instituted against the Gram

Panchayat and seek permission to amend the prayer clause of the

plaint.

2. Leave, as prayed for, is granted. Both the present appeal and

the writ petition are disposed of as not pressed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.04.2021 JSU/pln