Ch. Subba Reddy vs The State Of Telangana
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Telangana High Court

Ch. Subba Reddy vs The State Of Telangana on 8 April, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.340 of 2025

JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri G. Allabakash, learned counsel for the appellant;

Ms. Shazia Parveen, learned Government Pleader for Panchayat

Raj and Rural Development Department, for respondent Nos.1, 4

and 8; Sri D. Narsimulu, learned Assistant Government Pleader

for Social Welfare Department, for respondent Nos.2 and 5 and

Ms. T. Swecha, learned Government Pleader for Revenue

Department, for respondent Nos.3, 6, 7, 9 and 10.

2. Learned counsel for the appellant, after arguing for some

time, seeks to withdraw this appeal with liberty to the appellant

to file a review petition seeking review of impugned order dated

13.02.2025 passed by a learned Single Judge in W.P.No.858 of

2025.

3. The other side has no objection.

4. Accordingly, this Writ Appeal is dismissed as withdrawn

with the liberty prayed for. It is made clear that this Court has

not expressed any opinion on merits and on tenability of review.

No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 08.04.2025 Myk/Tsr