Emmadi Ramakrishna vs The State Of Telangana
2022 Latest Caselaw 503 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                 WRIT APPEAL No.58 of 2022

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      The present writ appeal is arising out of an order dated

05.11.2021

passed by the learned Single Judge in

W.P.No.26748 of 2021.

Learned counsel for the appellant/writ petitioner has

stated before this Court that the learned Single Judge has

wrongly noted the facts in paragraph 2 of the impugned

order. He prays for a liberty to file a review application for

correction of the incorrect facts mentioned in paragraph 2 of

the order passed by the learned Single Judge.

In the light of the aforesaid, the present writ appeal is

disposed of with a liberty to the appellant/writ petitioner to

file a review application.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

08.02.2022 vs