The State Of Telangana vs C. Yella Reddy
2021 Latest Caselaw 829 Tel

Item No.23

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


                   WRIT APPEAL No.464 of 2020

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


1.

After addressing arguments at some length assailing a common

order dated 22.11.2019 passed by the learned Single Judge in

W.P.No.8070 of 2018 and both the IAs, learned counsel for the

appellant seeks leave to withdraw the present appeal while reserving

the right of the appellant to file a review petition on the ground that

that certain factual positions were not brought to the notice of the

learned Single Judge before the impugned order came to be passed,

including issuance of G.O.Ms.No.92 dated 27.03.2017 and

G.O.Ms.No.12 dated 23.01.2009 that have been placed on the record

of the present appeal, without seeking leave of the Court to file the

same.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.03.2021 Lur/pln