Thallapalli Yadaiah vs State Of Telangana
2021 Latest Caselaw 2117 Tel

Item No.9



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          W.A.No.292 of 2021

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


1.

After addressing arguments at some length assailing the

impugned order, Mr. V.T. Kalyan, learned counsel for the appellant

states that he may be permitted to withdraw the present appeal while

reserving the right of his client to claim title and possession of the

subject parcel of land in appropriate proceedings. We may note that

the said liberty was in any event granted to the appellant in terms of

the impugned order.

2. The present appeal is disposed of as not pressed along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 15.07.2021 JSU/PLN